SUMAYYA BAANU Vs. K.T. LOKESH

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for both sides, arguments are heard for final disposal.

(2.) This appeal has been filed by the claimants, who are the legal representatives of the deceased Sahul Hameed, assailing the judgment and award dated 26.10.2013 passed in MVC No.813/2012 by the Motor Accidents Claims Tribunal & II Additional Senior Civil Judge, Mangalore, D.K. (hereinafter referred to as the 'Tribunal' for the sake of brevity).

(3.) The present appeal is only on the question of quantum of compensation. For the sake of convenience the parties shall be referred to in terms of their status and ranking before the Tribunal.