H.S.KEMPANRA,J. - (1.) THOUGH this matter is listed for admission with consent of the learned Counsel for the respective parties, it is taken up for final disposal.
(2.) THIS appeal is by the claimants seeking for enhancement of compensation in respect of the death of the deceased Narasimhaiah in a motor accident. For the sake of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the claim petition before the Tribunal.
(3.) THE brief facts of the case are: The claimants are the wife, two minor daughters and son of the deceased Narasimhaiah. They filed claim petition under Section 166 of M.V. Act before the Tribunal claiming compensation in a sum of Rs. 2,00,000/ - against the Respondents on account of the death of the deceased in the motor accident that took place on 09.11.2005 at 1.30 p.m. near Ganadalu while he was proceeding walking on the road towards his house Involving the tractor bearing Reg. No. KA -44/T 245 -246 owned by the first Respondent and insured with the second Respondent at the relevant point of time. It is further the case of the claimants, on account of the impact, the deceased sustained severe injuries. He was shifted to a hospital for treatment, where be expired on 09.03.2006 while undergoing treatment. They spent huge money for his treatment but they were not successful. Accordingly, they filed claim petition claiming compensation against the Respondents. ;