JACINTHA.L.MENDONSA, W/O. LATE LAWRENCE. G. MENDONSA AND SHAINI. L. MENDONSA (MINOR), D/O. LATE LAWRENCE. G. MENDONSA, REP. BY HER MOTHER, JACINTHA. L. MENDONSA, W/O. LATE LAWRENCE. G. MENDONSA Vs. SRI. H. KAMALAKSHA, S/O. K. RAMA NAIK AND OTHER

JUDGEMENT

(1.) THOUGH this matter is posted for admission, with the consent of the learned counsel for the parties, the same is taken up for final disposal.

(2.) THIS appeal by the claimants is directed against the common judgment and award dared 7th February 2009, passed in M.V.C.No.50/2007, by the Principal Civil Judge and Additional Motor Accident Claims Tribunal, Udupi, (for short, Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 13,09,420/ - awarded in favour of the claimants as against their claim for Rs. 23,66,000/ -, is inadequate.

(3.) IT is the case of the appellants that, the deceased was aged about 45 years and working as a permanent employee at Merchant Shipping Services Pvt. Ltd., earning a sum of Rs. . 20,000/ - per month and was hale and healthy prior to the accident. It is their further case that, the deceased was taking care of the entire family and the family was fully dependent on him and that on account of his untimely death, the family has become haywire and they have lost the social and financial security in their life, the children have lost the love and affection, guidance and support of their father and therefore, they have to be compensated reasonably.