SHIVAJI Vs. RAVI

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 appellant dissatisfied with the amount of compensation awarded by the Tribunal for the death of one Shantabai in a motor vehicle accident, has filed this appeal seeking enhancement and also challenging the finding on negligence.

(2.) The facts reveal that on 12.06.2008 at 12.00 Noon, Shantabai (the deceased) was proceeding in the Auto Rickshaw bearing No. KA-36/5938 from Hosakera towards Shahapur and at that time another Goods Auto bearing. No. KA-28/A-6400 came from opposite direction driven in a rash and negligence manner and dashed the Auto in which Shantabai was travelling and thereby she sustained severe injuries; she was shifted to the hospital and on the way she succumbed to the injuries due to severe bleeding.

(3.) The appellant being her husband, made a claim before the Tribunal for compensation for loss of dependency and other conventional heads. He examined himself as P.W. 1 and in his evidence, the documents Ex. P1 to P10 were marked. Ex. R1 - insurance policy is admitted in evidence with consent.