MALLAWWA SIDDALINGAPPA BIDARI Vs. SELLAMUTHU KUPPANNA GOUNDER

JUDGEMENT

(1.) Though the appeal is listed for admission, with the consent of learned counsel on both the sides, it is heard finally.

(2.) This appeal is preferred by the claimants seeking enhancement of compensation by assailing the judgment and award passed in MVC No. 230/2013 dated 20-11-2014 by Member, MACT No. XII, at Vijayapura.

(3.) The brief facts leading to the case are that on; 26-11-2012 at about 10:30 a.m. when the deceased Shivanand, husband of claimant No. 2 was travelling in a Tumtum vehicle bearing Reg. No.KA-28/B-1805 to go towards Horti from Bijapur. At that time, a lorry bearing No. TN/34/J-2666 came from behind, in a high speed, rash and negligent manner, as he was unable to control the vehicle, dashed to Tumtum vehicle,in which the deceased Shivanand was proceeding. Due to the accident, deceased Shivanand sustained grievous injuries and he died on the spot. The claimant No. 1 being the mother, claimant No. 2 being the wife, claimant Nos. 3 to 5 being the sons of the deceased Shivanand, have filed claim petition for claiming compensation.