VANI GIRISH Vs. BHEEMMANNA PARASAPPA KUMARNAIK

JUDGEMENT

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

(2.) This appeal by the claimants is directed against the judgment and award dated 15th April 2014, passed in MVC No.535/2012, by the Principal District Judge & Member, Motor Accident Claims Tribunal, Chikmagalur, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 35,10,128/- awarded in favour of the claimants as against their claim for Rs. 1,50,00,000/-, is inadequate.

(3.) The facts in brief are that, the claimants are the wife and daughter of the deceased T.G. Girish. They filed the claim petition under Section 166 of the Motor Vehicles Act, contending that, at about 10:30 P.M, on 21-07-2012, when the deceased was returning to his house on his Bajaj Chethak Scooter bearing Registration No.KA-18/H-4395, near Housing Board Colony on K.M. Road, Chikmagalur, the driver of KSRTC Bus drove the said Bus at a high speed, in a rash and negligent manner and dashed against the Bajaj Chethak Scooter, driven by the deceased. As a result, the deceased sustained grievous and was immediately shifted to Holycross Hospital, from there, he was shifted to M.G. Hospital, Chikmagalur and from there to Fortis Hospital for better treatment. But, unfortunately, the deceased died in spite of the best effort by the Doctors.