RUKMINI T S; A R VARSHA SRINIVAS Vs. OKAY TRANSPORT CORPORATION; ICICI COMBINED GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal by the claimants-appellants is directed against the impugned judgment and award dated 13th September 2007, passed in MVC No.902/2006, by the Principal Civil Judge(Sr.Dn) and Additional Motor Accident Claims Tribunal, Tumkur, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 14,45,544/- awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till realization, on account of the death the deceased Dr. T.R.Srinivas, in the road traffic accident, is inadequate.

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

(3.) It is the further case of the appellants that, deceased was aged about 40 years, hale and healthy prior to the accident, working as a Veterinary Doctor at Seethakal and getting the salary of Rs. 17,923/- per month and looking after the welfare of the family and they are depending upon the earnings of the deceased.