BISMILLA & ORS. Vs. SABU & ANR.

JUDGEMENT

(1.) The claimant Nos. 1 to 4 on the file of MACT No. VII, Bijapur have come up in this appeal seeking enhancement of compensation.

(2.) The accident dated 7.8.2012 involving motorcycle bearing registration No. KA-28/E-6690 and maxicab bearing registration No. KA-28/A-1112 is not in dispute. It is also not in dispute that the deceased Maheboobsab Bani was rider of the motorcycle who succumbed to the injuries suffered in the said accident after one week from the date of accident. In the claim petition filed by his wife and children, the Court below proceeded to award compensation in a sum of Rs. 5,80,200 by taking his income notionally at Rs. 5,000 and also awarded compensation under conventional heads in a sum of Rs. 55,000. Being aggrieved by the same, the claimants have come up in this appeal.

(3.) Heard the learned Counsel for the appellants and the respondent for final disposal.