B SUKAN RAJ Vs. DIVISIONAL CONTROLLER, K S R T C

JUDGEMENT

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

(2.) THIS appeal by the claimants is directed against the judgment and award dated 20th July 2010, passed in MVC No.29/2008, by the III Additional Senior Civil Judge and Motor Accident Claims Tribunal, Mysore, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 8,27,000/ - awarded in favour of the claimants as against their claim for Rs. 32,40,000/ -, is inadequate.

(3.) THE facts in brief are that, the claimants are the husband and three major children of the deceased Meenakumari. They filed the claim petition under Section 166 of the Motor Vehicles Act, contending that, at about 4:15 P.M, on 17 -10 -2007, when the deceased Meenakumari was travelling as a pillion rider with her daughter on Honda Activa bearing Registration No.KA - 09/ED -6690, near Old Statue Circle, West Pedestrian Crossing A.V. Road, Devaraja Mohalla, Mysore, she met with an accident on account of rash and negligent driving by the driver of KSRTC Bus, bearing Registration No.KA -09/F -2907. Due to the impact, the deceased Meenakumari sustained severe head injuries and was immediately shifted to Apollo BGS Hospital, Mysore, where she was declared dead.