SINDHOORAPPA Vs. MAHESH

JUDGEMENT

(1.) This appeal is filed by claimants for enhancement of compensation awarded in terms of judgment and order dtd. 5/1/2022 in MVC no.874/2018 passed by IV Addl. Senior Civil Judge and Member, MACT-XV, Vijayapura (herein after referred to as 'tribunal' for brevity).

(2.) Date of accident, death of Shrikant Madar, involvement of vehicle and liability are not in dispute. Only dispute in this appeal is in respect of quantum of compensation.

(3.) Heard Sri Sanganagouda V. Biradar, learned counsel for appellants and Smt. Preeti Patil Melkundi, learned counsel for respondent No.2- Insurance Company and Sri Sudharshan M., learned counsel for respondent No.4-insurance company.