CHINNAMMA Vs. R. MAHADEVA

JUDGEMENT

(1.) This appeal by the claimants is directed against the impugned judgment and award dated 27.02.2017 passed in MVC No.112/2015, whereby the Tribunal awarded compensation in a sum of Rs.8,63,000/- with interest at 6% per annum in favour of the claimants, towards death of one Madegowda in a fatal road traffic accident that occurred on 13.02.2015.

(2.) Though the matter is posted for orders, with the consent of learned counsel on both sides, the matter is taken up for final disposal.

(3.) Counsel on both sides submit, that the occurrence of the accident as well as the coverage of the offending vehicle by the Insurance Company is not in dispute and that the present appeal is restricted to the quantum of compensation awarded by the Tribunal.