K.T. SHANKARAPPA, S/O. THIMMAIAH AND SMT. SUSHEELAMMA, W/O. K.T. SHANKARAPPA Vs. SRI. SHAIK AMEER, S/O. AHAIK AHMED, SRI. G.V. MOHANA REDDY, S/O. G.V. MANOHARA REDDY, OWNER OF LORRY NO. KA-04-A-2083 AND THE BRANCH MANAGER, THE ORIENTAL INSURANCE

JUDGEMENT

(1.) THIS appeal by the claimants is directed against. the impugned judgment and award dated 16th April 2007, passed in M.V.C. No. 1060/2006, by the District Judge, Fast Track Court -I and Motor Accident Claims Tribunal, Shimoga, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 3,26.000/ - awarded in favour of the claimants as against their claim for Rs. 8.15.000/ -, is inadequate.

(2.) THE facts in brief are that, the claimants -Appellants herein are none other than the parents of the deceased Late K.S. Nagaraj. They filed the claim petition initially under Section 166 of the Motor Vehicles Act and thereafter, the same was amended to Section 163 -A of the Motor Vehicles Act. They contended that, at about 16:45 hours, on 13 -04 -2000, when the deceased K.S. Nagaraj was proceeding on his Motor Bike near F.T.I. Circle, Nandini Layout, Bangalore, he met with an accident on account of rash and negligent driving by the driver of Lorry bearing Registration No.KA -04/A -2083 and due to the impact, deceased sustained grievous injuries and succumbed to the same.

(3.) ON account of the death of the deceased, the Appellant filed the claim petition before the Tribunal, seeking compensation of a sum of Rs. 8,15,000/ - against the Respondents. The said claim petition had come up for consideration before the Tribunal on 16th April 2007. The Tribunal, after considering the relevant material available on file and after appreciation of the oral and documentary evidence, allowed the claim, petition in part, awarding a sum of Rs. 3,26,000/ - under different heads, with 6% interest per annum, from the date of petition till the date of realization. Being dissatisfied with the quantum of compensation awarded by the Tribunal, the Appellants are in appeal before this Court, seeking enhancement of compensation.