MUMTAZ Vs. INDHAR SIDDAPPA SHIVAYAGOL

JUDGEMENT

(1.) This is the petition filed under Sec. 173(1) of the Motor Vehicles Act, 1988 (in short, 'M.V. Act ') by claimants not satisfied with the compensation amount awarded in judgment and award dtd. 30/8/2019 passed in M.V.C. No.775/2018 on the file of I Additional Senior Civil Judge and Member, M.A.C.T.-V, Ballari (in short, 'the Tribunal ').

(2.) Parties would be referred with their ranks, as they were before the Tribunal for sake of convenience and clarity.

(3.) The case of claimants in nutshell is that on 10/3/2018 at about 09.20 p.m., Vali Sab after talking with his daughter at Hadagalli returned back to H.B. Halli bus stand; after getting down from the bus, while going to his house, when he was pedestrian a KSRTC bus bearing registration No.KA-19/F-3294 came from Dharmasthala towards Hospet, dashed against him from hind side at Hagaribommanahalli bus stop and caused the accident. Due to the accident, Vali Sab fell down, sustained severe injuries and died at the spot. Claimants being his wife, major sons and unmarried daughter have filed the claim petition under Sec. 166 of M.V. Act, claiming compensation under different heads.