DHEMA Vs. BALASAHEB

JUDGEMENT

(1.) This appeal is by the claimants-appellants seeking enhancement of compensation awarded by the learned Prl. Senior Civil Judge and MACT-V, Bijapur, in MVC No. 1320/2012 dated 08.09.2014.

(2.) Heard. Appeal is admitted and with the consent of the learned counsel appearing for the parties, it is taken up for final disposal.

(3.) Brief facts leading to the case are that,- On 18.11.2010 at about 4:30 a.m., Gnyanoba Jadhav was proceeding in M.S.R.T.C. Bus bearing Reg.No.MH-40/8930. When the said bus was proceeding near Bharat Gas Pump at Kati Chincholli, due to rash and negligent driving of the driver, dashed to a Truck bearing Reg.No.MH-13/R-3187, which was parked on the tar road without putting any parking signal. Because of said impact, the said Gnyanoba Jadhav sustained injuries. Immediately he was shifted to Ashwini Hospital, Sholapur and subsequently he succumbed to the injuries on the same day. Petitioner No. 1 being the wife, petitioner No. 2 being the son filed claim petition before the Tribunal for claiming compensation.