PADMAVATI Vs. SIDDANNA S. MAGANAGERE

JUDGEMENT

(1.) BY consent of the learned counsel appearing for the parties, appeal is heard and disposed of finally at the stage of admission.

(2.) IT is a case of death of a bachelor by name Sudhir in a road traffic accident. His mother and unmarried sister filed a claim petition before MACT, Bijapur seeking compensation under Section 166 of the Motor Vehicles Act from the owner and the insurer of the offending vehicle. The Tribunal, by impugned judgment, has awarded a sum of Rs. 4,04,000/ - with interest at 6% per annum from the date of claim petition till the date of realisation. Aggrieved by the sum awarded by the Tribunal, claimants have preferred this appeal seeking enhancement of compensation.

(3.) AFTER hearing the learned counsel appearing for the parties and perusing the judgment and award of the Tribunal, we are of the view that the quantum of compensation awarded by the Tribunal is not just and reasonable and is on the lower side and therefore, the compensation awarded by the Tribunal is deserved to be enhanced.