VIMALA W/O H.N. SHANTARAM MURTHY, SMT. PADMAVATHI W/O M.L. SUBRAMANYA AND SMT. SHASHIKALA W/O PRAHALD RAO Vs. S. PRABHAKARA S/O SIDDAPPA AND THE DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD., A.A. CIRCLE.

JUDGEMENT

(1.) THE Appellants have preferred this appeal being not satisfied with, the compensation, awards to them by the MACT, Shimoga, in MVC No. 1706/ 2006 dated 9.2.2007.

(2.) IN a road traffic accident occurred on 9.1.2002 at about 10.15 a.m., the Appellants' mother Lalithalalakshmi succumbed to the injuries. The Appellants, who are all married daughters of the deceased, lodged the claim. petition, The Tribunal considering that the claimants are all married and living with their respective spouses, held that the claimants are entitled for loss to the estate, which is assessed in a sum of Rs. 77,200/ -, Being net satisfied with the compensation awarded to them, the present appeal is filed for enhancement.

(3.) IN the result, the appeal is allowed in part.