N DHANALAKSHMI,W/O LATE RAVICHANDER; KUMARI VINEETHA D R,D/O LATE RAVICHANDER; M R KATHAINAYAGI,W/O LATE RANGANATHAN D R Vs. SUSHILA,W/O GOVINDARAJU; ORIENTAL INSURANCE CO , LTD

JUDGEMENT

(1.) This appeal by the appellants-claimants is arising out of the impugned judgment and award dated 20/06/2007 passed in MVC No.2314/2006 by the XIII Additional Small Cause Judge and Member, Motor Accident Claims Tribunal, Bangalore (SCCH-15), (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that the compensation awarded by the Tribunal is inadequate.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 6,84,000/- 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. 25,00,000/-, on account of the death the deceased Sri. Ravichander, in the road traffic accident.

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