NAGAMMA AND ORS. Vs. AMEER AHEMED AND ORS.

JUDGEMENT

(1.) This appeal by the claimants is directed against the judgment and award dated 24th January 2013, passed in MVC No.7957/2010, by the XII Additional Small Causes Judge and Member, Motor Accident Claims Tribunal, Bangalore (SCCH-8), (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 8,84,000/- awarded in favour of the claimants as against their claim for Rs. 70,00,000/-, is inadequate.

(2.) The facts in brief are that, the claimants are the wife, two minor children and parents of the deceased N. Revanna. They filed the claim petition under Section 166 of the Motor Vehicles Act, contending that, at about 2:05 P.M, on 20-09-2010, when the deceased was riding his motor cycle bearing Registration No.KA-02/EN-2696, on Bangalore-Mysore Road, in front of Nanjundeshwara Bar on Nayandahalli, a Lorry bearing Registration No.KA-01/C-1323, being driven by its driver in a rash and negligent manner came and dashed against the deceased.

(3.) It is the case of the appellants that, the deceased was aged about 35 years, an agriculturist and also working as a supervisor at Sri Ganesh Screens, Bangalore, earning a sum of Rs. 10,000/- per month and hale and healthy prior to the accident.