BHAGYAMMA Vs. H B BASAVARAJAPPA

JUDGEMENT

(1.) Heard the learned counsel for the appellants - claimants and the learned counsel for the Insurance Company - Respondent no.2 and perused the records. Notice to R1 and R3 has been dispensed with vide order dated 14.1.2016.

(2.) The legal representatives of the deceased Sreenivasa - claimants have preferred this appeal, being not satisfied with the quantum of compensation awarded by the Tribunal in its impugned judgment dated 01.06.2015 in MVC No.686/2013, seeking enhancement of compensation.

(3.) The factual matrix is that on 02.07.2013 at about 7.30 p.m., when the deceased Sreenivasa was riding his motor cycle bearing Reg.No.KA-06-U-1164, near Shankaramurthy's hotel on NH-13 near Janukonda village, another motor cycle bearing Reg.No.KA-16-S-8321 which was coming from Chitradurga side ridden by its rider in a rash and negligent manner, came and dashed against the vehicle of the deceased, as a result of which he sustained grievous injuries and succumbed to the injuries in the hospital. Due to the sudden death of their bread winner, the appellants legal representatives of the deceased Sreenivasa filed a claim petition before the Tribunal seeking compensation for his death in the road traffic accident.