MANJUNATH Vs. PRAKASH

JUDGEMENT

(1.) This appeal is preferred by the appellants/claimants against the judgment and award dated 01.12.2008 passed by the Court of District and Sessions Judge and Member, MACT, Gadag ('the Tribunal', for short) in MVC No.42 of 2000, awarding a compensation of Rs.1,74,700/- with interest at 6% p.a. and seeking for enhancement of compensation.

(2.) It is the case of the claimants that on 30.05.1998 at about 1.45 pm, while Basappa Yamanappa Piddanavar, who is the husband of the 1st claimant and father of the 2nd claimant, was travelling in a borewell lorry bearing No.MEK 8298, from Hubli side towards Dharwad side, near Sattur Mysore Kirloskar Factory, mini lorry bearing No.KA-25/7186 came from Dharwad side towards Hubli side. Both the drivers drove their respective vehicles in a high speed, rashly and negligently and dashed against each other. There was a head on collision. Due to the impact, Basappa died at the spot. Hence they filed a claim petition before the MACT, Gadag claiming compensation from respondents 1 to 4 for the death of Basappa.

(3.) Heard the learned counsel for the appellants as well as the learned counsel for the respondents in this appeal.