SULOCHANA Vs. BASAVARAJ
LAWS(KAR)-2016-1-373
HIGH COURT OF KARNATAKA (AT: STATE)
Decided on January 27,2016

SULOCHANA Appellant
VERSUS
BASAVARAJ Respondents

JUDGEMENT

- (1.) This is an appeal by the claimants seeking enhancement of compensation awarded by the Tribunal.
(2.) It is a case of death of one K.Parameshwar Adiga in a road traffic accident. His wife and two minor children filed a claim petition before the MACT, Kundapura, seeking compensation under Section 166 of the M.V. Act from the insurer and owner of the vehicle involved in the accident. The Tribunal by impugned judgment and award awarded a sum of Rs.4,95,000/- with interest at 6% p.a. Aggrieved by the sum awarded by the Tribunal, the claimants have preferred this appeal seeking enhancement.
(3.) With the consent of learned counsel appearing for the parties, the appeal is heard and disposed of finally at the stage of admission itself.;


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