CHIKKAMMA AND ANOTHER Vs. PARVATHAMMA AND ANOTHER.

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsels for the parties.

(3.) The only issue that would require the decision of this Court is on the quantum of compensation that should be awarded to the appellants, who were the claimants in a proceeding under the Motor Vehicles Act, 1988. Compensation was sought on account of the death of one Srikanth, who died a bachelor leaving behind the appellant No.1 (Chikkamma), his mother aged about 58 years and his sister, the appellant No.2 (H.S. Susheela), a physically handicapped girl.