SMT. R.SUMANGALA, W/O. LATE PARAMESHWARAIAH AND OTHERS Vs. SRI. SHIVRAM REDDY, S/O. V. NANJA REDDY AND OTHERS

JUDGEMENT

(1.) The appeal is by the claimants challenging the judgment and award dated 19.11.2014 in MVC No.3981/2013 contending that the compensation granted by the Tribunal is inadequate.

(2.) The facts as made out in the claim petition was that on 9.1.2013 when the deceased was standing on the left side of the road near Iggalur Village, a jeep bearing Registration No.KA-51-MD-1290 being driven in a rash and negligent manner lost control and dashed against the deceased, who succumbed to the grievous injuries. The claimants being wife, children and mother of the deceased preferred a claim petition contending that the deceased was a mason and was earning Rs. 15,000/- per month.

(3.) The Tribunal, after considering the material on record and the oral evidence adduced, awarded the compensation in a sum of Rs. 9,07,100/- as follows:- <FRM>JUDGEMENT_285_LAWS(KAR)7_2018_1.html</FRM>