YASHODHA Vs. SENIOR DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for the parties it is taken up for final disposal.

(2.) This appeal is filed by the appellants/claimants seeking enhancement of compensation being aggrieved by the judgment and award dtd. 30/5/2008, passed in MVC No.1095/2006 on the file of Motor Accident Claims Tribunal, Bailhongal (for short, 'Tribunal').

(3.) Brief facts leading to filing of this appeal are that on 12/5/2006, the husband of the appellant No.1 and father of the appellants No.2 and 3 was proceeding on his bicycle. At that time, the driver of the respondent/Corporation bus bearing Registration No.KA-22/F-1136, driven in a rash and negligent manner and dashed to the bicycle ridden by the deceased. As a result of this accident, the deceased sustained severe and fatal injuries on his vital parts of the body and later he succumbed to the said injuries. It is averred that the deceased was aged about 32 years at the time of accident. Before the death, the deceased was Goldsmith by profession and earning Rs.10,000.00 per month by his profession and maintaining his family. Thus, the legal heirs/dependents of the deceased filed a claim petition before the Tribunal seeking compensation.