RAMACHANDRA AND ORS. Vs. ANNAPPA AND ORS.

JUDGEMENT

(1.) THE appellants dissatisfied with the amount of compensation awarded for the death of Malakappa and injury to Sayappa in a motor vehicle accident, have filed these appeals seeking enhancement of compensation. The occurrence of the accident, rash and negligent driving and the finding arrived in that regard are not in dispute.

(2.) WHEN Malakappa (the deceased) and the injured Sayappa were travelling in the auto rickshaw bearing registration No. KA -14/A -3648, an accident occurred on 30.12.2009 in collusion with Maruti car bearing registration No. KA -14/N -1037. Malakappa sustained severe injuries and died whereas Sayappa suffered grievous injuries and disability.

(3.) THE tribunal held the drivers of both vehicles negligent to an extent of 75% and 25% and granted a sum of Rs. 4,60,000/ - as compensation in death case and Rs. 61,780/ - as compensation in the case of injury. Dissatisfied with the sum awarded by the tribunal, these appeals have been filed.