KYATHAMMA W/O. LATE HANUMANTHARAYAPPA AND OTHERS Vs. C. SHAFI AHAMED, OWNER OF BUS AND THE NEW INDIA ASSURANCE CO. LTD. BY ITS MANAGER

JUDGEMENT

(1.) THIS appeal is by the claimants for enhancement of compensation awarded by the Tribunal.

(2.) HEARD , the appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) BRIEF facts of the case are: That on 15.04.2007 when deceased Nagaraju was waiting for bus near Tharur gate on NH -4. a bus bearing registration No. KA -117/B -7867 came in a rash and negligent, manner and dashed to him, as a result, he sustained injuries and died on the spot. Hence his mother two wives and 3 minor children filed a claim petition before MACT, Sira seeking compensation of Rs. 12,00.000/ -. The Tribunal has awarded a compensation of Rs. 3,91,900/ - wit h interest at 6% p.a.