SHARADAMMA ANNEGOWDA, W/O LATE R ANNEGOWDA; G A GOPI, S/O LATE R ANNEGOWDA AND ORS Vs. M UMESH BABU, S/O MUNISWAMY; UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned judgment and award dated 10/07/2007 passed in MVC No. 786/2001 by the Civil Judge(Sr.Dn) and Additional Motor Accident Claims Tribunal, Turuvekere, ( for short ' Tribunal'), for enhancement of compensation..

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 2,89,000/- under different heads with interest at 8% 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/- lakhs, on account of the death the deceased Sri.Annegowda, in the road traffic accident.

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