NATIONAL INSURANCE CO. LTD. Vs. MUNIYAPPA

JUDGEMENT

(1.) MFA No.31154/2013 is by the insurance company against the judgment and award dated 10.01.2013 in MVC No.647/2011, by which 30% of future prospects is awarded. MFA Crob No.1564/2013 is by the claimants for enhancement of compensation.

(2.) The claimants who are parents, sister and brother of the deceased Shivaraj filed claim petition under Section 166 of the Motor Vehicles Act seeking compensation towards death of Shivaraj. On 11.02.2011 when the deceased Shivaraj was loading Daal bags into lorry bearing No.KA-33/107, a lorry bearing No.KA-36/4343 came in high sped in a rash and negligent manner and dashed to the said Shivaraj from hind side. Due to which, the said Shivaraj succumbed to the injuries.

(3.) It is stated that the deceased was earning Rs.18,000/- per month by doing coolie work and as on the date of accident, he was aged about 25 years.