PRATIBHA Vs. MUDUKAPPA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/claimants challenging the judgment and award passed by IX Addl. District and Sessions Judge & Addl. M.A.C.T., Belagavi in M.V.C.No.1984/2015, dated 04.04.2017.

(2.) We have heard learned counsel for the appellant/claimants as well as learned counsel for the respondent/ insurer.

(3.) The brief facts of the case are that on 01.09.2015, at about 10.00 p.m. the husband of first claimant namely Prashant was proceeding on his motorcycle bearing registration No.MH-10/BU- 5445. At that time, a truck bearing registration No.KA-24/A-6489 came rashly and negl igently endangering the human l ife and dashed to the motorcycle on which the said Prashant was proceeding. As a result of the same, Prashant died on the spot. It is the contention of the claimants that the deceased was aged about 29 years and he was earning Rs.18,000/- p.m. by working as Advisor and Supervisor in Honda Motorcycle and Scooters India Private Ltd., Miraj. He was also earning Rs.15,000/- p.m. by working as a Reporter in Pudhari newspaper and was also earning Rs.2,00,000/- p.a. by way of agriculture. On that basis, a claim petition was filed seeking compensation.