SAVITHRI Vs. HOWRAB

JUDGEMENT

(1.) THOUGH this matter is posted today for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) THIS appeal by the appellants -claimants is arising out of the impugned judgment and award dated 24/07/2012 passed in MVC No.1651/2010, by the I Additional District Judge and Member, Motor Accident Claims Tribunal -2, D.K., Mangalore, (hereinafter referred to as Tribunal for short), for enhancement of compensation, on the ground that, a sum of Rs.7,37,000/ - awarded by the Tribunal under different heads, with interest at 6% per annum from the date of petition, as against the claim of Rs.27,45,000/ -, on account of the death of the deceased Sri. Annu Devadiga, in the road traffic accident is inadequate.

(3.) IN brief, the facts of the case are: The appellant No.1 is the wife and appellant Nos. 2 and 3 are the minor children of deceased. They filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation on account of the death of the deceased in the road traffic accident, contending that, on 16.10.2010 at about 8.30 a.m. when the deceased was proceeding on NH.17 in front of Garuda bar at Tadamabail in a village Surathkal in Mangalore Taluk, at that time, the driver of a lorry bearing Reg.No.RJ.02.G.8400 came in a rash and negligent manner and dashed against the deceased. Due to which, deceased sustained grievous injuries and die d on the spot.