SHANTHVEERAPPA Vs. ICICI LOMBARD GENERAL INSU. CO. LTD.

JUDGEMENT

(1.) Being aggrieved by the inadequacy of compensation awarded in MVC No.879/2010 on the file of the II Additional Senior Civil Judge, Additional MACT-6, Chitradurga, vide judgment dated 9.11.2012, the claimants have preferred this appeal seeking enhancement of compensation.

(2.) I have heard the learned counsel appearing for the appellants and learned counsel appearing for respondents.

(3.) The appellants/claimants are the husband and minor daughter of the deceased, Radhamma, who died in a road traffic accident, which occurred on 1.3.2010. It is their case that when the deceased, Radhamma was being taken to Government Hospital, Parashurampura for delivery and on the advice of doctor, when she was being taken to the Government Hospital at Chitradurga in an ambulance van bearing Regn. No.KA-42-G-210, the said vehicle met with an accident near Junjurugunte Gate, on account of rash and negligent driving by its driver, as a result of which, Smt.Radhamma sustained grievous injuries all over her body and immediately she was shifted to Basaveshwara Hospital, Chitradurga. She was an inpatient for a period of three days. Unfortunately, on 2.3.2010, she delivered a stillborn baby and on 3.3.2010 she too succumbed to the injuries.