VENKATESH Vs. N S RAMAKRISHNA

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the judgment and award dated 30th September 2009 passed in MVC No.8119/2008 by the IV Additional Judge, Court of Small causes, Member, MACT, Bangalore (SCCH-6), ( for short, 'Tribunal' ) for enhancement of compensation on the ground that, the compensation of Rs.1,84,000/- awarded in favour of the claimants as against their claim for Rs.05.00 lakhs, is inadequate.

(2.) I have heard learned counsel for appellants and learned counsel for Insurance Company.

(3.) ON account of the death of the deceased minor daughter, the claimants appellants, being the parents, filed the claim petition before the Tribunal seeking compensation of a sum of Rs.05.00 lakhs against the respondents. The said claim petition had come up for consideration before the Tribunal on 30 September, 2009. 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 compensation of Rs.1,84,000/- with interest at 6% per annum from the date of petition till the date of payment. Being dissatisfied with the quantum of compensation awarded by the Tribunal, the appellants are in appeal before this Court, seeking enhancement of compensation.