HANUMANTHA Vs. K VIRUPAKSHI

JUDGEMENT

(1.) These appeals have been preferred by the appellantsclaimants by assailing the judgment and award dated 02.03.2012, passed by the Senior Civil Judge and MACT, Gangavathi in MVC No.101/2011 and 122/2011.

(2.) Heard. The appeals are admitted and with the consent of the learned counsel for the parties, the same are taken up for final disposal.

(3.) The brief facts leading to the case are that, on 21.02.2011, Parashuram and Bhangi Rama were proceeding on motor cycle bearing registration No.KA-37/Q-678 from Gangavathi to Hospet, when they came near Hampi road, near Mallige Restaurant, at about 9.00 P.M. the driver of the Auto Rikshaw bearing registration No.KA-35/A-3117 came rashly and negligently and dashed to the motor cycle on which, the said Parashuram and Bhangi Rama were proceeding and as a result of the same, they sustained grievous injuries. Ultimately, Parashuram succumbed to the injuries and another person sustained injuries and he was shifted to the Government Hospital. It is the contention of the petitioners that the deceased Parashuram was a mason and Contractor and was earning Rs.12,000/- per month. For having lost the son, parents filed a claim petition for claiming compensation and the injured has also filed claim petition by contending that he was doing agricultural and pursuing Mestri work and was earning Rs.12,000/- per month. For having suffered the injuries and disability, he filed a claim petition, claiming the compensation.