PUTTAMMA, Vs. CHIEF SECRETARY, GOVT OF KARNATAKA, VIDHANA SOUDHA

JUDGEMENT

(1.) THOUGH this appeal is posted for orders, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(2.) THIS appeal by the claimants is directed against the judgment and award dated 15th October 2005, passed in MVC No. 489/2003, by the Principal Civil Judge (Sr.Dn) and Member, Additional Motor Accident Claims Tribunal, Shimoga, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 4,41,220/ - awarded in favour of the claimants as against their claim for Rs. 16,10,000/ -, is inadequate.

(3.) THE facts in brief are that, the claimants are the wife and major children of the deceased Mari Setty. They filed the claim petition under Section 166 of the Motor Vehicles Act, contending that, at about 6:30 P.M, on 11 -11 -2003, when the deceased was walking in front of MRS, at that time, a Jeep bearing Registration No.KA -14/G -349 belonging to Irrigation Department, being driven by its driver, from Bhadravathi in a rash and negligent manner, came and dashed against the deceased. Due to the impact, he sustained grievous injuries and succumbed to the same.