RAJALXMI S V, Vs. M RAVI,

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 19/06/2010 passed in MVC No.4380/2009, by the Judge and Member, Motor Accident Claims Tribunal, Bangalore, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation., on the ground that, a sum of Rs. 3,04,000/ - awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim Rs. 30,00,000/ -, on account of the death of the deceased Sri. Laxminarayanasharma, in the road traffic accident is inadequate.

(2.) IN brief, the facts of the case are: The appellants who are the wife and children of the deceased have filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents, on account of the death of the deceased in the road traffic accident, contending that, on 6.7.2008 at about 6.00 p.m., when the deceased was a pedestrian going to his house on nH.48 after taking bread from Pragathi Bakery and was crossing the road by observing the traffic, at that time, the driver of the Tata Mini bus bearing Reg.No.KA.02.B.4312 came with high speed in a rash and negligent manner and dashed against the deceased and caused the accident. Due to which, deceased fell down and sustained bleeding injuries to his head and died at the spot.

(3.) IT is the further case of the appellants that, deceased was aged about 54 years, hale and healthy prior to the accident. He was working as Priest and running a petty shop and earning Rs. 15,000/ - per month and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, the appellants, his wife and children who were depending on him have suffered financial loss as they have lost their bread earner, apart from mental shock and agony.