NASEEMA Vs. M.R. PALANIYAPPA

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of learned counsel for both the parties, it is taken up for final disposal. The appellants dissatisfied with the amount of compensation awarded by the Tribunal for the death of one Abdulsattar in a motor vehicle accident, have filed this appeal seeking enhancement.

(2.) The facts reveal that on 06.01.2008 at 9.30 a.m. one Abdulsattar, the husband of the 1st appellant was travelling in the Bus bearing Reg. No. KA-22-B-4899 from Hubli to Bijapur and on the way, the driver drove it in a rash and negligent manner and hit the lorry bearing Reg. No. MH-28/B-7338, which was also driven in a rash and negligent way. Thereby, Abdulsattar sustained grievous injuries and died on the spot. The wife of the deceased and her son made a claim for compensation before the Tribunal for loss of dependency and other conventional heads.

(3.) During the enquiry, claimant No. 1 examined herself as PW. 1 and in her evidence, documents Exs. P1 to P4 were marked.