SAVITHRAMMA Vs. DURGAMBA MOTORS

JUDGEMENT

(1.) THIS appeal is by the claimants against the impugned judgment and award dated 18.1.2008 passed in MVC No.807/2005 by the learned Prl. Civil Judge (Sr. Dn.) and Motor Accidents Claims Tribunal, Srirangapatna, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation.

(2.) THE Tribunal, by its judgment and award has awarded a sum of '.13,10,540.00 under different heads with interest at 6% per annum from the date of petition till the date of realisation, as against the claim of the claimants for a sum of '.42,47,000.00, on account of the death of the deceased D.V.Naveen, in the road traffic accident.

(3.) THE said claim petition had come up for consideration before the Tribunal. The Tribunal, after appreciating the oral and documentary evidence at Exs.P1 to P19 and Ex.R1 and other material available on file, has allowed the claim petition in part and awarded the compensation of '.13,10,540.00 under different heads with interest at 6% p.a., from the date of petition till the date of deposit. Not being satisfied with the compensation awarded by the Tribunal the claimants have presented this appeal seeking enhancement of compensation.