APPASAB Vs. KEMPANNA

JUDGEMENT

(1.) MFA No. 25089/2013 is filed by the claimants praying for enhancement of compensation. MFA Cross Objection No. 100186/2014 is filed by the insurance company questioning the judgment and award of the Tribunal holding that the driver of the lorry is negligent to an extent of 100%. According to the insurance company, the deceased as well as the driver of the lorry were negligent to an extent of 50% each in causing the accident.

(2.) KUMAR . Vidyadhar -a 7th semester B.E. student died in the accident that occurred on 26.03.2012. He was riding the motor -cycle. When he came near Sri. G.M. Patil's Stone Quarry, the lorry bearing registration No. KA -22/6948 came from the opposite direction and collided with the motor -cycle. Consequent upon which, Vidyadhar died on the spot itself. The claimants are his parents.

(3.) THE deceased -Vidyadhar had got 1st rank in S.S.L.C. to his examination center; he was 2nd rank in the previous semester of B.E. examination; less meritorious student than the deceased after completion of Degree has got employment in private company and he is getting salary of Rs. 3,50,000/ - per year.