SHEKAR SALIAN AND JANAKI Vs. K. RAGHAVENDRA AND THE UNITED INDIA INSURANCE CO. LTD., REPTD. BY ITS DIVISIONAL MANAGER

JUDGEMENT

(1.) THE appellants are the parents of Master Vivek. Master Vivek died in a motor vehicle accident occurred on 29.9.2008. The appellants filed MVC No. 144/2009 on the file of Addl. Senior Civil Judge and MACT, Udupi, seeking compensation on account of the death of their son Master Vivek. The Tribunal has awarded total compensation of Rs. 2,40,000/ - with interest at 6% per annum from the date of the petition till the date of deposit. The appellants have filed this appeal seeking enhancement of compensation. Learned Counsel for the appellants/claimants contends that the child, who died in the accident was aged 12 years. He was the only son of the appellants. The Tribunal ought to have awarded atleast a sum of Rs. 5 lakhs towards compensation. In this connection, he has relied on the decision of the Apex Court in STARTLAWFINDERKishan Gopal and Another vs. Lala and Others - 2013 AIR SCW 5037ENDLAWFINDER.

(2.) ON the other hand, learned Counsel appearing for the respondent -Insurance Company has sought to justify the impugned judgment and award.

(3.) THERE is no dispute as to the occurrence of the accident and the liability of the respondent -Insurance Company to pay compensation. Having regard to the contentions urged, the only question for consideration is as to whether the compensation awarded by the Tribunal is adequate?