YESHODA GIRISH Vs. M B UMESH,

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is arising out of the judgment and award dated 03/09/2007 passed in MVC No.4171/2006, by the Judge and Member, Motor Accident Claims Tribunal, Bangalore, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation.

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 14,15,000/ - with interest at 6% p.a., from the date of petition till the date of deposit as against the claim made by the appellants for a sum of Rs. 8,00,00,000/ -, on account of the death of the deceased Sri. Girish Rudrappa, in the road traffic accident.

(3.) THE brief facts of the case are, that on 22.2.2006 at about 2.30 p.m., deceased Sri. Girish Rudrappa along with others was travelling in Maruthi Esteem bearing Reg.No.KA.18.M.2500 and when he was proceeding on NH -4, Tumkur Road near Kadavagere cross, at that time, the driver of the bus bearing Reg.No.KA.16.A.8888 came in a rash and negligent manner and dashed against the maruthi car. Due to which, deceased sustained bleeding injuries and died on the spot. It is the further case of the appellants that, deceased was aged about 34 years and hale and healthy prior to the accident. Appellant No.1 is the wife, appellant Nos. 2 and 3 are his parents. He was a Software Engineer by profession and working in M/s. Ultramatics in USA and earning Rs. 75,000/ - dollars per month i.e. Rs. 2,62,500/ - per month in Indian currency and on account of his untimely death, appellants have suffered great hardship, mental shock and agony. Therefore, they filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.