HONNAMARADI HANUMAKKA, W/O. LATE HONNAMARADI PAPIAH, H.P. THIPPESWAMY, S/O. LATE HONNAMARADI PAPIAH AND H.P. MANJUNATHA, S/O. LATE HONNAMARADI PAPIAH Vs. UNITED INDIA INSURANCE CO. LTD. BY ITS MANAGER

JUDGEMENT

(1.) THESE appeals respectively by the Insurer and the claimants are directed against the impugned judgment and award dated 25th May 2005, passed in M.V.C. No. 1286/2002, by the I Additional Civil Judge (Sr. Dn.) and Additional Motor Accident Claims Tribunal, Chitradurga, (for short, Tribunal'), awarding compensation of a sum of Rs. 3,18,000/ - under different heads, with 6% interest per annum, from the date of petition till the date of realization.

(2.) WHILE the Insurer has filed the appeal, questioning the liability fastened on it, the claimants have filed the appeal seeking enhancement of compensation on the ground that, the compensation awarded is inadequate and needs enhancement.

(3.) IT is the case of the claimants that, the deceased was aged about 48 years, working as Peon in Grama Panchayath Office, Kalledevarapura and also an agriculturist, earning a sum of Rs. 6,000/ - per month and he was contributing the entire sum towards the family requirements and on account of his untimely death, the family has become haywire, having lost its sole bread winner and also lost the social security and hopes and aspirations in life and therefore, they have to be compensated reasonably.