BHEEMAPPA AND ORS. Vs. GUTHAM AND ORS.

JUDGEMENT

(1.) CLAIMANTS in M.V.C. No. 532/2013 being aggrieved by the quantum of compensation awarded by the learned Member, MACT -II, Bellary vide Judgment and Award dated 4.1.2014 have preferred this appeal seeking enhancement.

(2.) FACTS leading to filing of instant claim petition are one Pulakeshi, aged 24 years sustained grievous injuries in a road traffic accident and succumbed to the same when his motor cycle bearing KA -35/N -5000 was dashed against by the offending vehicle namely., a Scorpio Jeep bearing registration No. KA -22/N -0507 on 28.7.2012 near Mariyammanahalli KEB Bypass Road, Hospet. Accordingly, claimants presented the instant petition seeking a compensation of Rs. 20 lakhs contending inter alia that the deceased was earning Rs. 6,000/ - per month working as a driver; that with his death the claimants have lost their loved one and bread winner. Claim Petition was contested by the Insurer denying petition averments. Claimants got two witnesses examined and 10 documents marked. On behalf of the respondents, no witness was examined but insurance policy was marked as Ex. R1. Based on the pleadings, the Tribunal framed following issues: - -

(3.) WHAT Order or award -