MANJAMMA, W/O LATE RAMANJANAEYA, RAMESH, S/O LATE RAMAN JANEYA, THIMMARAJA, S/O LATE RAMAN JANEYA AND NARASAPPA, S/O CHIKKANARASIMHAIAH REPRESENTED BY THEIR GUARDIAN AND MOTHER Vs. THE MANAGER, ICICI LAMRARD GENERAL INSURANCE CO. LTD. AND SHREER

JUDGEMENT

(1.) THOUGH this appeal is listed for admission with consent of the learned Counsel for the respective parties, it is taken up for final disposal.

(2.) THIS appeal is by the claimants seeking for enhancement of compensation in respect of the death of the deceased Ramanjaneya in a motor accident.

(3.) THE brief facts of the case are: The claimants are the wife, two minor children and father of the deceased Ramanjaneya. It is their case the deceased was aged 40 years, driver by profession, earning more than Rs. 8,000/ - per month. He was hale and healthy as on the date of the accident.