PADMAVATHI Vs. K. RAVICHANDRAN

JUDGEMENT

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

(2.) This appeal by the claimants is directed against the impugned judgment and award dated 15th February 2013, passed in MVC No.1745/2012, by the XXII Additional Small Causes Judge & Member, Motor Accident Claims Tribunal, Court of Small Causes, Bangalore, (for short, 'Tribunal' ) for enhancement of compensation on the ground that, the compensation of Rs. 19,62,000/-, awarded in their favour as against their claim for Rs. 40,00,000/-, is inadequate.

(3.) Facts in brief are that, the claimants are the wife, minor children and mother of the deceased Ramanjinappa. They filed the claim petition under Section 166 of the Motor Vehicles Act, contending that, at about 8:30 A.M, on 07-02-2012, when the deceased Ramanjinappa was proceeding on motor cycle bearing Registration No.KA-52/H-3920, near Kunigal Circle, Nelamangala, Bangalore-Tumkur NH-4 Road, he met with an accident, on account of rash and negligent driving by the driver of Lorry bearing Registration No.TN-28/P-3909. Due to the impact, the front wheel of the said Lorry ran over his head and he succumbed to the same on the spot.