KUMARI VAISHNAVI Vs. MALLIKARJUN MALIPATIL

JUDGEMENT

(1.) This appeal is filed seeking enhancement of compensation awarded by the Principal Civil Judge and CJM and MACT, Bidar, in MVC No. 150/2012 by judgement and award dated 29.06.2013.

(2.) Though the matter is listed today for orders, with the consent of learned counsel for the parties, it is taken up for final hearing.

(3.) Brief facts leading filing of the claim petition before the tribunal are that, on 11.10. 2011, the deceased along with his friends went to Dhaba in a car bearing Reg. No. KA-32, M-9842 to have a lunch and at about 12.15 p.m. when the said car was proceeding on Jevargi Ring Road near Maharaja layout at Gulbarga, the driver of the said car driven it in a rash and negligent manner with a high speed and dashed against a motorcycle, later on dashed against electric pole, as a result of the said accident the deceased and others sustained grievous injuries; immediately they were shifted to Government Hospital Gulbarga and the deceased succumbed to the said injuries during the course of treatment. As such, the claim petition has been filed before the tribunal claiming compensation.