JAYAMMA AND ORS Vs. SHALU AND ORS

JUDGEMENT

(1.) This appeal by the appellants-claimants is arising out of the impugned judgment and award dated 21/10/2010 passed in MVC No. 1164/2009, by the Presiding Officer, Fast Track Court-III and Motor Accident Claims Tribunal, Mysore, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 3,10,616/- awarded by the Tribunal under different heads, with interest at 6% per annum from the date of petition till its realization, as against the claim of Rs. 20,55,000/-, on account of the death of the deceased Sri. Basavaiah, 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 55 years, hale and healthy prior to the accident, working as Mestry and earning Rs. 300/- per day and looking after the welfare of the family. Due to his untimely death, appellant No.1 has lost her life partner, appellant Nos. 2 to 5 are deprived of their father's love and affection, security and guidance, apart from mental shock and agony.