POORNIMA Vs. V MURUGAN

JUDGEMENT

(1.) The mother of the deceased B. S.Manjunath filed this appeal challenging the judgment and award dated 22nd November 2011 made in MVC No. 7566/2010 passed by the Motor Accident Claims Tribunal, Bangalore (hereinafter referred to as "the Tribunal" for short) apportioning very meager compensation of Rs. 5,00,000/-

(2.) The wife and mother of the deceased B.S. Manjunath filed a claim petition contending that on 31-07-2010, the deceased Manjunath was proceeding in front of M.S. Building, on AGS circle, Ambedkar Road. Bangalore. At that time, a Bajaj Pulsar motorcycle bearing Registration No. KA-02/HB-6642 came from same direction, in a rash and negligent manner and came to the wrong side of the road and dashed against the deceased Manjunath. Due co the impact, the deceased fell down and sustained grievous injuries all over the body. Immediately after the accident, he was shifted to NIMHANS, however, during the course of treatment, he succumbed to injuries. In the claim petition, it was contended that the deceased was working as a Group-D employee in the Directorate of Printing and Stationary, Government Press, Bangalore and his gross salary was Rs. 9,580/- p.m. In view of death of Manjunath, the family has lost the bread earner and hence sought for compensation of Rs. 20,00,000/-.

(3.) The insurance company defended the case by filing the written statement.