JANAKI W/O NATARAJAN; V NATARAJAN S/O LATE VENUGOPAL Vs. NEW INDIA ASSURANCE CO LTD; B G SHIRKE CONSTRUCTION TECH LTD

JUDGEMENT

(1.) This appeal is by the claimants being aggrieved by the impugned judgment and award dated 7.1.2008 passed in MVC No.3241/2007 by the IX Addl. Judge, Member MACT-7, Court of Small Causes, Bangalore, (hereinafter referred to as ' Tribunal' for short).

(2.) The Tribunal by its judgment and award has awarded compensation of Rs. 3,50,000/- with interest at 6% per annum from the date of petition, on account of death of deceased Suresh Kumar, in the road traffic accident.

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