MUNISHANI AND SMT MANGAMMA W/O MUNISHANI Vs. D. THIRUGANAM S/O DORAISWAMY KARADGUR VILLAGE SINIVASAPURAM OORGAMPET KGF, KOLAR DIST AND NEW INDIA ASSURANCE INDIA LTD. REGIONAL OFFICE UNITY BUILDING, MISSION RD BANGALORE -500 027

JUDGEMENT

(1.) THIS appeal is by the claimants seeking enhancement of compensation awarded by the Tribunal.

(2.) HEARD , the appeal is admitted and with the consent of the learned counsel appearing for the parties, it is taken up for final disposal.

(3.) AS there is no dispute regarding death of the deceased in a road traffic accident occurred on 15.01.2008 due to rash and negligent driving of the S.S.R. Bus bearing registration No. KA -08 -2737 by its driver and liability of the insurer of the offending vehicle, the only point that arises for my consideration in the appeal is: "whether quantum of compensation awarded by the Tribunal is just and reasonable or does it call for enhancement."