CHANDRASHEKAR P.N. H/O VIJAYA R. AND P.D. DEEPAK S/O P.N. CHANDRASHEKAR Vs. K.S.R.T. REP. BY ITS DIVISIONAL CONTROLLER, K.S.R.T.C.-BCD, (HUNSUR DEPOT), NOW REP. BY MANAGING DIRECTOR, K.S.R.T.C.

JUDGEMENT

(1.) THIS appeal is arising out of the impugned judgment and award dated 16.12.2004 passed in MVC No. 267/2001 on the file of the Principal I Civil Judge (Sr.Dn.) and MACT, Mysore, (hereinafter referred to as 'Tribunal' for short).

(2.) THE Tribunal by its judgement and award has awarded a sum of Rs. 7,91,336/ - with interest at 6% per annum from the date of petition till the date of realisation, as against the claim of the appellants for a sum of Rs. 49,05,000/ - on account of the death of the deceased Smt. R. Vijaya in the road traffic accident. Being aggrieved by the said judgment and award, the appellants have presented this appeal, for enhancement of compensation, on the ground that, the compensation awarded by the Tribunal is inadequate.

(3.) WE have heard the learned Counsel for the appellants and the learned Counsel for the respondent Corporation.