DHANANJAYA Vs. S H VEERENDRA PATIL

JUDGEMENT

(1.) This appeal challenges the judgment and award dated 27.11.2012 entered by Additional MACT., at Hiriyur allowing claimants in MVC No.25/2012, whereby compensation of Rs. 2,05,000/- with interest at the rate of 6% per annum has been awarded. Challenge is on the ground of inadequacy of compensation.

(2.) In a vehicular accident that occurred on 20.09.2011 around 1.30 pm., a school student aged about 12 years sustained fatal injuries and succumbed to the same. The parents of the deceased presented a claim petition in MVC No.25/2012 that was stoutly opposed by the insurer by filing the written statement.

(3.) To prove the claim, the father of the deceased child Mr.Dhananjaya was examined as PW1 and an eye witness by name Sri.Siddesh was examined as PW2. In the claimants evidence seven documents came to be marked as per Exs.P1 to P7 which comprise of the police papers, postmortem report and the school records.