I ANURADHA,W/O LATE I CHANDRAIAH; MASTER PREMSAGAR,S/O LATE I CHANDRAIAH; KUMARI VINUTHANA,D/O LATE I CHANDRAIAH; I KONDAREDDY,S/O LATE SIDDAREDDY; I PAPULAMMA,W/O I KONDAREDDY Vs. H G NATESHA,W/O H P GURUSWAMY; ORIENTAL INSURANCE CO , LTD

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned common judgment and award dated 25/10/2007 passed in MVC No.5985/2006 by the XI Additional Judge and Member Motor Accident Claims Tribunal, Bangalore, (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. 26,09,992/- under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimants for a sum of Rs. 1,00,00,000/-, on account of the death the deceased Sri. I.Chandraiah, in the road traffic accident.

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