KHATIJA Vs. B NARAYANA BHAT

JUDGEMENT

(1.) THESE appeals are by the claimants seeking enhancement of compensation against the judgment and award dated 23.12.2009 passed by the Addl. Civil Judge (Sr.Dn.) & MACT, Udupi, in MVC Nos.1165, 1161, 1169, 1156, 1146, 1148, 1166, 1153, 1149, 1162, 1157 and 1150/2007 respectively.

(2.) THE accident occurred on 28.5.2007 at about 11.15 a.m. when the claimants as well as deceased persons were travelling in a Maxicab bearing Reg.No.KA - 20/5127 from Muloor to Majoor and near Muloor Panchayath Office the bus bearing Reg.No.KA -19/D - 3353 being driven by its driver in a rash and negligent manner came and dashed against the maxicab. As a result, some of the inmates were injured and a few persons succumbed to the injuries.

(3.) MFA No.3801/2010 : Having regard to the age and nature of injuries sustained by the claimant, she would be entitled to another sum of Rs.10,000/ - towards loss of amenities and enjoyment in life over and above the compensation awarded by the Tribunal with interest at 6% p.a. from the date of petition till the date of deposit.