MANINI Vs. PREMANAND BHUPAL KAMBLE

JUDGEMENT

(1.) The claimants are before this Court in this appeal seeking enhancement of compensation granted in MVC No.1210 of 2012 on the file of the Fast Track Court-III and Member, Addl. MACT, Belagavi (for short, 'the Tribunal').

(2.) Brief facts of the case are that, the claimants who are none other than the wife and son of the deceased Jagannath Kamble, had filed a claim petition before the Tribunal seeking compensation of Rs.45,00,000/- with interest at the rate of 18% per annum, on account of death of the deceased, who died in the road accident occurred on 26.03.2012 at about 5.30 a.m. while he was traveling in a Car bearing No.MH-09-BS-7978 belonging to respondent No.1. It is further case of the claimants that the deceased Jagannath Kamble was serving with MSEB, Kolhapur as Technician and was getting salary of Rs.30,000/- per month. He had bright future and also every likelihood of he getting promotion in his future service with MSEB and he would have got salary of Rs.50,000/- to Rs.60,000/- per month. The respondents contested the case. The Tribunal based on the pleadings of the parties has allowed the claim petition in part with costs awarding a compensation of Rs.23,45,000/- with interest at the rate of 8% per annum from the date of petition till realization. Being dissatisfied with the same, the claimants are in appeal.

(3.) Heard the learned counsel appearing for the parties and examined the appeal papers along with the original records.