SUDHA M. W/O. B. ANANTHPADMANABHA AND KUM. SAMSKRUTHI GANJAM D/O. B. ANANTHPADMANABHA Vs. SRI. RAMESH S/O SRI. LAKSHMINARAYANA SETTY, SRI. SHAFIYOOR REHMAN, SRI. IIYAS PASHA S/O AMEED AHMED AND UNITED INDIA INSURANCE CO., LTD.

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the impugned common judgment and award dated 20th September 2005, passed in M.V.C. No. 1020/2002, by the VII Addl. Judge, Member, Motor Accident Claims Tribunal -3, Court of Small Causes, Metropolitan Area, Bangalore, (SCCH -3), (for short, Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 12,000/ - awarded in their favour and Rs. 25,000/ - towards damages caused to the vehicle, as against their claim for Rs. 4,00,480 -40, is inadequate.

(2.) THE occurrence of the accident and the resultant injuries sustained by Appellants are not in disputes. The amount of damages caused to the vehicle is also not in dispute. On account of the injuries sustained, the Appellants have undergone treatment in the Hospital and spent reasonable amount towards conveyance, nourishing food and attendant charges apart from medical expenses.

(3.) WE have heard learned Counsel for Appellants and learned Counsel for Insurance Company for considerable length of time.