GAYATHRI @ B. GAYATHRAMMA, W/O. S.D. RAMU, S.R. SRINIVASA, S/O. S.D. RAMU AND DODDAHOBAMMA, W/O. DASEGOWDA Vs. THE MANAGER, XPS CARGO SERVICES AND THE REGIONAL MANAGER, THE ORIENTAL INSURANCE CO. LTD. REGIONAL MANAGER

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 hearing and is disposed of.

(2.) THIS appeal by the claimants is directed against the impugned judgment and award dated 7th October 2006, passed in M.V.C. No. 6138/2005, by the XII Additional Judge and Member, Motor Accident. Claims Tribunal. Metropolitan Area, Bangalore, (for short, 'Tribunal') for enhancement, of compensation on the ground that, the compensation of Rs. 4,99,000/ -awarded in favour of the claimants as against their claim for Rs. 15.00 Lakhs, is inadequate. 2. The facts in brief are that, the claimants Appellants are respectively the wife, son and mother of the deceased Late S.D. Ramu. They filed the claim petition under Section 166 of the Motor Vehicles Act, contending that at about 7:10 P.M. on 18 -07 -2005, when the deceased was standing in the Adakamaranahaili Bus stop on Bangalore -Tumkur Raod, he met with an accident on account of rash and negligent, driving by the driver of Tempo bearing No. KA -01/A -5667, and due to the injuries sustained in the said accident, he succumbed to the same.

(3.) ON account of the death of the deceased, the Appellants filed the claim petition before the Tribunal, seeking compensation against the Respondents. The said claim petition had come up for consideration before the Tribunal on 7th October 2006. 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. 4,99,000/ - under different heads, with 6% interest per annum, from the date of petition till the date of deposit. Being dissatisfied with the quantum of compensation awarded by the Tribunal, the Appellants are in appeal before this Court, seeking enhancement of compensation.