CHANDRAKALA Vs. DILIPKUMAR M.A.

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation granted by the Tribunal for the death of Lokesh respectively - the brother and son of petitioners, in a motor vehicle accident dtd. 8/12/2018, they have filed this appeal under Sec. 173(1) of Motor Vehicles Act, seeking enhancement.

(2.) For the sake of convenience, parties are referred to by their ranks before the Tribunal.

(3.) Facts: It is the case of the petitioners that on 8/12/2018, Lokesh was traveling as a pillion rider on motor cycle bearing registration No.KA-13-EE-7819 ('offending vehicle' for short). It was ridden by respondent No.1 in a rash or negligent manner, as a result of which at about 11.00 p.m, when they were near the garden land of Mahalingappa, respondent No.1 lost control and dashed the offending vehicle against mud hump formed on account of construction work and both Lokesh and respondent No.1 fell down. In the said accident, Lokesh sustained grievous injuries. Despite treatment at Koratagere and Tumakuru Government Hospitals, ESI Hospital and Udbhava Hospital, Bengaluru, Lokesh succumbed to the injuries on 13/12/2018 at 3.30 p.m.