JAYAMMA Vs. R. SIDDAPPA

JUDGEMENT

(1.) Though this matter is listed for orders, with the consent of learned counsel on both sides, the matter is taken up for final disposal.

(2.) This appeal is preferred by the appellants/claimants against the judgment and award dated 28.04.2016 passed by the Tribunal in MVC No.88/2015 seeking enhancement of compensation.

(3.) The factual matrix of the appeal is as under: It is stated in the claim petition that on 08.01.2014 at about 9.00 p.m. deceased Seenappa after completing his hotel work was proceeding near Chakratheertha bar, Chickjajur village, Holalkere Taluk, the driver of the tempo toofan bearing Reg.No.KA-16/A-6978 drove the same in a rash and negligent manner with high speed without observing traffic rules and dashed against the deceased. As a result of the said impact, the deceased sustained grievous injuries all over his body and died at the spot. Prior to the accident he was hale and healthy and was earning Rs.15,000/- by doing hotel business. Due to the untimely death of Seenappa the petitioners being the dependants filed the claim petition against the respondents seeking compensation.