BHARATHI N RAI Vs. B DEVADAS

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned common judgment and award dated 01/08/2008 passed in MVC No.720/2007, by the Member, Motor Accident Claims Tribunal-IV and III Additional District Judge, Dakshina Kannada, Mangalore, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 11,70,074/- under different heads with interest at 6% per annum from the date of petition till realization, as against the claim of the appellants for a sum of Rs. 80,00,000/-, on account of the death the deceased Sri. K.Nanhappa Rai, in the road traffic accident.

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