RATHNAMMA Vs. M. G. RAVI

JUDGEMENT

(1.) Though this appeal is listed for admission, it is taken up for final disposal at the consent of both the learned counsel.

(2.) This appeal is preferred by the claimants in MVC No.33/2008 seeking enhancement of compensation awarded by the Tribunal, wherein a total compensation of Rs.3,08,800/- with interest at 6% p.a. was awarded to them for the death of one Surendran @ Suri in a road traffic accident, which occurred on 29.7.2008.

(3.) The claimants are the wife and son of the deceased. It is their case that on 29.7.2008, the deceased was traveling in a lorry bearing Regn. No.KA-21/D-5499 as a cleaner of the said lorry along with iron materials and the said lorry when it reached near a cattle shed at byepass road, got punctured and it was stationed on the left side of the road. On 31.7.2008 at about 1.00 p.m, the driver and cleaner were proceeding to take their food, at that time, a car bearing Regn. No.TN-23/AP ? 2277 driven by its driver came in a rash and negligent manner and dashed against the deceased, on account of which, he sustained grievous injuries on his head, back and other parts of his body and succumbed to the injuries at the spot.