RADHA BAI Vs. JEEVANDAS ADYANTAYA

JUDGEMENT

(1.) The unfortunate wife and children are before this Court against the judgment and award dated 17.03.2015 made in ECA No.25/2014 on the file of the Senior Civil Judge at Kundapura, allowing the petition in part by awarding a total compensation of Rs.4,75,150.00 with interest at the rate of 12% p.a from the date of accident till the date of realization.

(2.) Facts of the case:

(3.) It is further case of the claimants that the deceased was a driver in Vishal Bus under an employment of respondent No.1 and was getting monthly wages of Rs.1,500.00 per trip and earning Rs.22,500.00 per month, with Rs.700.00 per day for carrying the parcels and also he was earning Rs.10,000.00 per month as other allowances. It was also contended that the claimants have spent more than Rs.1,00,000.00 towards the medical expenses of the deceased. Therefore, they have filed the claim petition for the relief sought for.