CHALUVAMBIKA Vs. H. HANUMANTHAPPA AND ORS.

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 24.02.2012 passed in MVC No. 254/2008 on the file of the I Additional Senior Civil Judge & MACT -V, Davangere, (hereinafter referred to as Tribunal' for short), for enhancement of compensation.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 3,67,000/ - under different heads with interest at 6% per annum from the date of petition till the date of deposit, to the claimant on account of the death of the deceased Chandrappa in the road traffic accident. Being aggrieved by the quantum of compensation awarded by the Tribunal as inadequate and requires enhancement, she felt necessitated to present this appeal.

(3.) In brief, the facts of the case are as under: Claimant is the wife of the deceased Chandrappa who was working as a Secretary of Belagere Grama Panchayath. Be that as it may, he met with an accident on 01.01.2007 at about 11.00 p.m. near Belanahalli Cross on Chitradurga -Chellakere Road, when he was traveling in his motorbike bearing Registration No. KA -16/L -9015, as a pillion rider and the rider of the said vehicle rode in a rash and negligent manner and caused the accident, as a result of which, the husband of the claimant fell down and sustained grievous head injuries and succumbed to be injuries at the spot.