ASHALATHA AND ORS Vs. JOSEPH D SOUZA

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned judgment and award dated 23/04/2010 passed in MVC No.240/2008, by the Additional Senior Civil Judge and Motor Accident Claims Tribunal, Udupi, (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. 6,48,000/- under different heads after deducting 25% towards contributory negligence on the part of the deceased, with interest at 6% per annum from the date of petition till payment, as against the claim of the appellants for a sum of Rs. 25,00,000/-, on account of the death the deceased Sri. Beerappa.S, in the road traffic accident.

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