K PADMA; G N HARSHAVARDHAN; G N NITHINVARDHAN; VENKATARAYAPPA; RAMAKKA Vs. MANAGING DIRECTOR; R MANI S/O RAMAIAH; DIVISIONAL MANAGER

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 3rd February 2012 passed in M.V.C.No.819/2010 on the file of the Motor Accident Claims Tribunal, Bangalore, ('the Tribunal' for short) being dissatisfied with the compensation awarded by the Tribunal.

(2.) Their case was, on 7.12.2009 at about 1.15 p.m. while the deceased K.V.Narayanaswamy was proceeding on his Honda Activa bearing registration No.KA-04/EV-7063 and was waiting for signal at Nrupathunga Road Police Corner, offending vehicle BMTC bus bearing registration No.KA-01/FA-758 driven by its driver at high speed in a rash and negligent manner dashed against the Honda Activa; resultantly, the deceased fell down and died at the spot. Prior to the accident, he was working as Sorting Assistant at Indian Postal Department and was earning a salary of Rs.23,103/- per month and was contributing his entire income for the welfare and maintenance of the family. Due to his sudden death, the family is put to great mental shock and financial loss.

(3.) Hence, the claimants pray for a compensation of Rs.50,00,000/-.