CHANNEGOWDA AND ORS Vs. C GIRISH AND ORS

JUDGEMENT

(1.) This appeal is by the claimants being aggrieved by the impugned judgment and award dated 8th June 2010 passed in MVC No.213/2008 on the file of the learned Civil Judge (Sr.Dn.) & Addl. MACT, Kunigal (hereinafter referred to as the 'Tribunal' for short).

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 2,64,000/- with interest at 6% p.a. from the date of petition till realization on account of the death of Banashankara, in the road traffic accident. Being dissatisfied by the quantum of compensation awarded, the appellants have presented this appeal seeking enhancement of compensation.

(3.) The brief facts of the case on hand are :