INGER SOL C S/O CHINNA DORAI; MASTER IMMANUEL THARUN DORAI, S/O INGER SOL C Vs. DIVISIONAL MANAGER, KSRTC

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned judgment and award dated 17/12/2008 passed in MVC No. 2860/2006 by the XIX Additional SCJ and Motor Accident Claims Tribunal, Bangalore (SCCH-17), (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. 12,07,024/- under different heads with interest at 6% per annum from the date of petition till its realisation, as against the claim of the claimants for a sum of Rs. 30/-lakhs , on account of the death the deceased Jessica Madhavi Latha, in the road traffic accident.

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