N. VENKOBA RAO, S/O. LATE NAJUNDA RAO, Y. SHANTHA BAI, W/O. N VENKOBA RAO AND V. KALAVATHI BAI, D/O. N. VENKOBA RAO Vs. THE REGIONAL MANAGER, THE NEW INDIA ASSURANCE CO. LTD., DEOKAR LEELAVISHNU, SYED AHMED, S/O. ABDUL SUBHAN

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 27th March 2008, passed in M.V.C. No. 2090/2007, by the VIII Additional Judge and Member, Motor Accident Claims Tribunal, Court of Small Causes, Bangalore, (SCCH -5), (for short, Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. . 3,69,500/ - awarded in favour of the claimants as against their claim for Rs. . 15.00 Lakhs, is inadequate.

(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 27th March 2008. 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. . 3,69,500/ - 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.