MANJULA Vs. S.M. SUBRAMANIAN

JUDGEMENT

(1.) This appeal by the appellants- claimants is directed against the impugned judgment and award dated 05/04/2011 passed in MVC No. 692/2009, by the II Additional Senior Civil Judge & VI Additional Motor Accident Claims Tribunal, Davangere, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation. The Tribunal by its judgment and award has awarded a sum of Rs. 12,84,232/- under different heads with interest at 6% per annum from the date of petition till the date of realization, as against the claim of the appellants for a sum of Rs. 80,00,000/-, fastening the liability on R1 and 2, on account of the death of the deceased Sri. Chandrashekar Chilukuri Hedgibal, in the road traffic accident.

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

(3.) It is the further case of the appellant that, deceased was aged about 27 years, hale and healthy prior to the accident, working as Executive Sales at Raichur District in Finolax Industries Ltd., Pune Company and drawing the salary of Rs. 20,000/- per month and looking after the welfare of the family. Due to his untimely death they suffered financially, as they have lost their earning member apart from mental shock and agony.