REVANSIDDAPPA Vs. DISTRICT HEALTH OFFICER

JUDGEMENT

(1.) The captioned appeal is by the claimants seeking enhancement of compensation in MVC.No.662/2016. The respondent No.2/Insurance company admits its liability. Therefore, the appeal is purely on quantum.

(2.) The appellant No.1 who is the son filed a claim petition for having lost his mother in a road traffic accident dtd. 6/6/2016 without impleading his sisters i.e., appellant Nos.2 to 4. The Tribunal though recorded a finding that appellant's mother Dyavamma died in a road traffic accident on account of negligence of the driver of the offending vehicle, having noticed that the claimant is a major son, proceeded to award a sum of Rs.15,000.00 towards loss of estate and Rs.15,000.00 towards funeral expenses and a sum of Rs.50,000.00 towards love and affection. The Tribunal, in all, awarded a total compensation of Rs.80,000.00 which is under challenge.

(3.) Heard learned counsel for the appellants and learned counsel appearing for respondent No.2. Perused the judgment under challenge.