FATHIMA JAAN W/O. SYED ABDUL REHMAN AND NAASIRA D/O. LATE SYED ABDUL REHMAN Vs. THE REGIONAL MANAGER, NEW INDIA ASSURANCE COMPANY LTD. AND K.H. RANGARAJU S/O. UCHHAIAH

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the impugned judgment and award dated 14.07.2005 passed in MVC No. 2796/04 on the file of the Member. MACT -V, Addl. Judge, Court of Small Causes, Bangalore. SCCH No. 5, (hereinafter referred to as 'the Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 1,15,000/ - with interest at 6% p.a. from the date of petition till realisation as against the claim made by the Appellants for a sum of Rs. 15,00,000/ - on account of the death of Sri. Syed Abdul Rehman in the road traffic accident. Being aggrieved by the said judgment and award, the Appellants have presented this appeal seeking enhancement on the ground that, the amount awarded by the Tribunal is inadequate.

(3.) WE have heard the learned Counsel for the Appellants and the learned Counsel for the Respondent No. 1 insurer for considerable length of time.