G. ROOPA Vs. N. S. KRISHNA MURTHY

JUDGEMENT

(1.) M.F.A.No.7439 of 2015 is filed by the claimant for seeking enhancement of compensation.

(2.) M.F.A.No.1347 of 2015 is filed by the Insurance Company challenging the judgment and award of granting compensation amount of Rs.50,000.00 to the claimants.

(3.) The deceased while driving Maruthi Car bearing registration No.KA-05-Z-9527 towards Bengaluru from Thirupathi on Chittoor-Bengaluru road at about 10.30 a.m., on 16/7/2011 died in an accident due to his own rash and negligent driving. Therefore, the claimant being the wife of the deceased has filed claim petition under Sec. 163-A of the Motor Vehicles Act (for short, hereinafter referred to as M.V. Act). The Tribunal has awarded a compensation of Rs.50,000.00 under Sec. 140 of the M.V. Act.