PREMKUMAR A. Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the learned counsel it is taken up for final disposal.

(2.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondent-Corporation.

(3.) This appeal is filed by the claimants challenging the judgment and award dtd. 5/11/2013 passed in M.V.C.No.6054/2012 on the file of the III Additional Senior Civil Judge and M.A.C.T., at Bengaluru (SCCH-18) ('the Tribunal' for short), questioning the quantum of compensation awarded by the Tribunal in a case of death of a minor boy, who is aged about 17 years, wherein, the Tribunal awarded meager compensation of Rs.4,09,000.00.