BHANU PRASAD SHETTY,S/O LATE PURUSHOTHAM SHETTY; MINOR BHAVYASHREE SHETTY Vs. SAMSUDDIN,S/O LATE SAYYED ABDULLA; NATIONAL INSURANCE CO , LTD

JUDGEMENT

(1.) This appeal by the appellants-claimants is arising out of the impugned judgment and award dated 14/09/2007 passed in MVC No.1254/2004 by the Civil Judge(Sr.Dn) and Additional Motor Accident Claims Tribunal, Karkala, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 5,12,500/- under different heads with interest at 6% per annum from the date of petition till realization, as against the claim of the claimants for a sum of Rs. 30,00,000/-, on account of the death the deceased Late Sri. Purushotham Shetty, in the road traffic accident.

(3.) In brief, the facts of the case are: