ANUSUYA, W/O LATE VENKATESHA @ KENCHANNA; N V YOGESHA, S/O LATE VENKATESHA @ KENCHANNA AND ORS Vs. HATTYGOWDA, S/O MUDDEGOWDA; REGIONAL MANAGER, UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned judgment and award dated 08/08/2007 passed in MVC No. 4711/2006 by the III Additional Judge and Member, Motor Accident Claims Tribunal, Bangalore (SCCH-18), (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. 7,55,000/- under different heads with interest at 6% per annum from the date of petition till realisation, as against the claim of the claimants for a sum of Rs. 25/- lakhs, on account of the death the deceased Sri. Venkatesha @ Kenchanna, in the road traffic accident.

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