RATHNAMMA W/O LATE HORAKERANGAPPA @ HORAKERANGAPPA Vs. K. HANUMANTHAPPA S/O SIDDAPPA, MAJOR, OWNER OF HERO HONDA SPLENDOUR PLUS REG. NO. KA

JUDGEMENT

(1.) Appellants are the claimants, being not satisfied with the quantum of compensation awarded in the judgment and award dated 24-12-2010 made in MVC No.342/2008 passed by the Additional Motor Accident Claims Tribunal, Hiriyur (hereinafter referred to as "the Tribunal" for short) have filed this appeal seeking enhancement of compensation.

(2.) The appellants are the wife and daughter of the deceased Horakerangappa. They filed a claim petition contending that 29-5-2008 at about 10.00 a.m., while the deceased Horakerangappa along with another person was proceeding in front of Indian Bank, Hosadurga Town, at that time a Hero Honda Splendour bearing Registration No. KA-17/X-2055 ridden by its rider in a rash and negligent manner dashed against the deceased Horakerangappa from the backside. Due to the said impact, he fell down and sustained grievous injuries. Immediately after the accident, he was admitted to the Government Hospital at Hosadurga, thereafter on the advise of the doctor, he was shifted to Davanagere Hospital. However, he succumbed to injuries on the way to hospital. In the claim petition it was contended that at the time of death, the deceased was aged about 60 years, owning 16 acres of agricultural land : and earning Rs.10,000/- p.m. The family has lost the bread earner. Hence, they sought for compensation of Rs. 10,00,000/-.

(3.) The respondents entered appearance, however the insurance company alone filed written statement.