SHARIFABI D/O RASOOLSAB Vs. DINAKAR

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of learned counsel for both the sides, we have heard finally on the merits of the case.

(2.) The present appeal has been filed by the appellants-claimants seeking enhancement of the compensation, awarded by the Senior Civil Judge and Motor Accident Claims Tribunal at Gangavathi, (herein after referred to as the 'Tribunal' for the sake of brevity) by order dated 02.08.2018 passed in MVC.No.416/2016. The parties are arrayed as per their ranks before the Tribunal.

(3.) Brief facts of the case are that, on 04.06.2016 at about 2.00 p.m. when Shekshavali and one Veeresh were traveling on a Bajaj Discover Motor Cycle bearing No.KA-37/K- 9267, they met with an accident near Venkatagiri Seema situated on Dasanal Bridge- Venkatagiri road due to rash and negligent driving of the Tractor bearing No.KA-36/TB- 6751 by respondent No.1. In the said accident, Shekshavali sustained grievous head injuries and died on the spot. According to the petitioners, the deceased was hale and healthy before the accident. He was a driver by profession and was earning Rs.12,000/- per month. Due to untimely death of the deceased, petitioners have suffered mentally and financially.