SAROJAMMA, Vs. NAVEENKUMAR,

JUDGEMENT

(1.) THOUGH this matter is posted today in orders list, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) THIS appeal by the appellants -claimants is arising out of the impugned judgment and award dated 25/11/2011 passed in MVC No.180/2010, by the Senior Civil Judge and Motor Accident Claims Tribunal, Maddur, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that a sum of Rs. 12,93,000/ - awarded by the Tribunal under different heads, with interest at 6% per annum against the claim of Rs. 55,00,000/ -, on account of the death of the deceased Sri. H.C.Chandresh, in the road traffic accident is inadequate.

(3.) IN brief, the facts of the case are: The appellant No.1 is the mother, appellant Nos. 2 and 3 are the brothers of the deceased. They filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents, on account of the death of the deceased in the road traffic accident, contending that, on 9.8.2009 deceased along with his friends, Gangadhaa, Prasanna and Siddaraju was proceeding towards his village in order to attend the festival in their bikes and left Bangalore at about 6.15 a.m. All of them were travelling in two bikes bearing Reg.No.KA.05.HF.7174 and KA.02.EX.6718 and deceased was sitting in the bike bearing No.KA.02.EX.6718 driven by one Prasanna. The rider of the said bike rode the same in a very rash and negligent manner and when it came near Talekere Hand Post at Guddadarangana Gate on Kunigal -Magadi road, he rode the same towards extreme left and dashed against the KEB electrical pole and caused the accident. Due to which, deceased sustained injuries to his head and all over the body and died at the spot.