SYED HUSSAIN Vs. M RUDRAPPA

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the judgment and award dated 20th September 2008 passed in MVC No.8773/2007 by the XVI Additional Judge and Member, Motor Accident Claims Tribunal, Bangalore, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs.1,50,000/- awarded in favour of the claimants as against their claim for Rs.8,00,000/-, is inadequate.

(2.) THE facts in brief are that, the claimants are the legal representatives of the deceased Fathima. They filed the claim petition under Section 166 of the Motor Vehicles Act, contending that, at about

(3.) I have gone through the grounds urged in the memorandum of appeal and heard learned counsel appearing for appellants and also the Insurer, for quite some time.