PREMA AND ORS. Vs. NIJALINGAPPA AND ORS.

JUDGEMENT

(1.) Though this matter is posted in the list of hearing on interlocutory application, with the consent of both the Counsel, taken up for final disposal. The appellants dissatisfied with the amount of compensation awarded by the Tribunal for the death of Shivakumar in a motor vehicle accident have filed this appeal seeking enhancement.

(2.) The facts reveal that on 12-1-2007 Shivakumar (the deceased) was proceeding by walk near Mahagaon Cross and at that time TATA Sumo bearing Registration No. MH-24-C-3836 driven in a rash and negligent manner, hit him. Thereby he sustained severe injuries and died on the spot. His wife, children and parents made a claim for compensation for loss of dependency and on other conventional heads.

(3.) His wife was examined as P.W. 1 and in her evidence Exs. P. 1 to P. 14 were marked. The insurance policy was admitted in evidence with consent as Ex. R. 1.