GIRIJA Vs. SURESH B

JUDGEMENT

(1.) This appeal is by the claimants against the impugned judgment and award dated 17-09-2011 passed in MVC No.199/2010 on the file of the Presiding Officer, Fast Track Court and Motor Vehicle Accidents Claims Tribunal, Kundapura (hereinafter referred to as the Tribunal for short).

(2.) The Tribunal by its impugned judgment and award, awarded a sum of Rs.4,97,000/- with interest at the rate of 6% p.a. from the date of petition till realization.

(3.) On the ground that the compensation awarded by the Tribunal is inadequate and requires to be enhanced, the appellants have felt necessitated to present this appeal for enhancement of compensation.