ARUNA Vs. KIRAN MURALIDHAR TALEKAR

JUDGEMENT

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

(2.) THIS appeal by the claimants is directed against the judgment and award dated 18th December 2013, passed in MVC No.629/2012, by the Additional Senior Civil Judge and Additional Motor Accident Claims Tribunal, Udupi, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 8,33,000/ - awarded in favour of the claimants as against their claim for Rs. 97,02,000/ -, is inadequate.

(3.) THE facts in brief are that, the claimants are the wife and minor son of the deceased Harish Poojary. They filed the claim petition under Section 166 of the Motor Vehicles Act, contending that, at about 3:15 P.M, on 06 -06 -2012, when the deceased Harish Poojary was going on his Motor Cycle, bearing Registration No.KA - 20/U -7133, from Padubidri to Udupi on NH -17, near Yermal Vyavasaya Sahakari Bank, a Maxi Cab bearing Registration No.KA -30/9307, driven by its driver, came from the same side, in a rash and negligent manner and dashed against the hind portion of the said motor cycle, as a result, the deceased fell down on the road along with the motor cycle and sustained grievous injuries and succumbed to the same.