MOHAN KUMARI, N.M. POORNACHANDRA, N.M. ROOPASHREE AND YASHODHAMMA Vs. ICICI LOMBARD GEN. INS. CO. LTD. REP. BY THE MANAGER AND RATHNAMMA, MAJOR

JUDGEMENT

(1.) THIS appeal by the appellants -claim ants is directed against the impugned judgment and award dated 25/06/2010 passed in MVC No. 1825/2008, by the 14th Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru City (SCCH -10), (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation. The Tribunal by its judgment and award has awarded a sum of Rs. 4,50,000/ - under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the appellants for a sum of Rs. 30,00,000/ -, on account of the death the deceased Sri. N.S. Nagaraju @ Babu, in the road traffic accident.

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

(3.) THE said claim petition had come up for consideration before the Tribunal. The Tribunal, after appreciating the oral and documentary evidence and other material available on file, has allowed the claim petition in part and awarded the compensation of Rs. 4,50,000/ - under different heads with interest at 6% p.a., from the date of petition till the date of deposit.