S. MANI S/O SRINIVASAN AND ANNAPURANA W/O MANI S. Vs. NEW INDIA ASSURANCE COMPANY LTD. AND MR. ZAHUR AHMED SHARIFF S/O M. SHARIFF

JUDGEMENT

(1.) ADMIT .

(2.) BEING aggrieved by the impugned judgment and award dated: 19.10.2004 passed in MVC No. 543/2001 on the file of the Member, Motor Accidents Claims Tribunal. Court of Small Causes, Mayo Hall Unit, Bangalore, (for short 'Tribunal'), appellants have presented this appeal seeking just and reasonable compensation for the death of their son Sri Rajkumar @ Govind, on account of the injuries sustained by him in the motor vehicle accident.

(3.) ON account of the death of the deceased, the appellants filed the claim petition before the Tribunal seeking compensation in a sum of Rs. 5,00,000/ - against the respondents -Insurer and the owner of the offending vehicle. The said claim petition had come up for consideration before the Tribunal on 19.10.2004. The Tribunal, after assessing the oral and documentary evidence and other relevant material on file, allowed the claim petition in part awarding Rs. 1 22,800/ - with interest at 6% p.a. from the date of petition till deposit