L SURENDRA REDDY Vs. DIVISIONAL CONTROLLER, K S R T C

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is preferred by the dissatisfied petitioners of M.V.C.No.16/2010 challenging the inadequacy of compensation awarded by the M.A.C.T., Chinthamani, vide judgment and award dated 5th February 2011.

(2.) THE appellants are the parents of the deceased Srinivasalu Reddy, who died in a motor vehicle accident that occurred on 18.1.2010 at 8.30 a.m. near Hosahalli. It is their case that, the deceased while proceeding in his two wheeler on the extreme left side of the road near Hosahalli Anjaneyaswamy Temple, the offending vehicle / KSRTC bus bearing registration No.KA -07/F -970 came in a high speed driven by its driver in a rash and negligent manner, dashed against the two wheeler of the deceased. Consequently, the deceased and the pillion rider viz., Chandrashekar Reddy fell down and the deceased succumbed to the injuries and died at the spot. He was hale and healthy and was a bachelor and was aged 23 years at the time of the accident. He was employed as Transaction Processor in A.C.S. India Private Limited, Bangalore and was earning a salary of Rs.19,000/ - per month. Apart from that, he was supervising the agricultural lands of the family and was earning more than Rs.5,000/ - per month. He used to spend his entire income towards the maintenance of the family. On his death, the appellants filed a petition under Section 166 of the Motor Vehicles Act, claiming compensation of Rs.30 lakhs from the respondent / Corporation. The petition was contested.

(3.) ON appreciation of the evidence on record and after hearing both the parties, the Tribunal has awarded a compensation of Rs.11,00,000/ - with interest @ 8% per annum.