VIJAYAMMA @ VIJAYALAKSHMI Vs. RELIANCE GENERAL INSURANCE CO. LTD

JUDGEMENT

(1.) This appeal is filed by the claimants of M.V.C. No. 118 of 2011, aggrieved by the inadequacy of compensation awarded by the learned Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Hiriyur (hereinafter referred to as 'the Tribunal') vide judgment and award dated 2nd April, 2012. The appellants are the wife, children and mother of deceased Ganganna alias Gangadhar, who died in a vehicular accident that occurred on 16-7-2011. On his death, they filed a petition under Section 166 of the Motor Vehicles Act, 1988 before the Tribunal, seeking compensation of Rs. 30 lakhs.

(2.) Their case was on 16-7-2011 at 3.00 p.m., deceased along with others was travelling in an autorickshaw bearing Registration No. KA-16/A-461 from Hiriyur Town to Taluk Office for his personal work; The driver drove the autorickshaw in a rash and negligent manner with high speed; near Vedavathi River Bridge, the driver lost control of the vehicle and he dashed to the left side bridge; the inmates of the autorickshaw sustained grievous injuries. The deceased died on the way to the hospital. He was hale and healthy at the time of the accident, aged 48 years. He was the sole bread-earner of the family. He was both agriculturist and a real estate agent earning handful income.

(3.) The petition was contested, however, it was brought, on record that the vehicle in question was covered by tine Insurance Company vide policy-Ex. R. 1.