A PUSHPA Vs. G VEERA RAGHAVAIAH

JUDGEMENT

(1.) These two appeals are by the claimants and the Insurer, being aggrieved by the impugned judgment and award dated 2-3-2009 passed in MVC No.5919/2007 on the file of the XVI Additional Judge, Motor Accident Claims Tribunal, Bangalore City (hereinafter referred to as the Tribunal ).

(2.) The Tribunal by its impugned judgment and award has awarded a sum of Rs.42,99,732/- with interest at the rate of 6% p.a. from the date of petition till realization on account of death of the deceased late Sri.Sunkara Balakrishna in the road traffic accident.

(3.) The claimants have filed MFA No.8864/2007 on the ground that the quantum of compensation awarded by the Tribunal is inadequate and requires to be enhanced. Whereas, the Insurer has filed MFA No.7402/2007 contending that the quantum of compensation awarded by the Tribunal is disproportionate to the source of income of the deceased and is liable to be reduced, by modifying the impugned judgment and award.