RAJASHEKARA MURTHY AND SMT. BHAGYAMMA Vs. SATHISHA, CHIKKANAYAKA AND THE RELIANCE GENERAL INSURANCE COMPANY LTD. REPRESENTED BY ITS MANAGER

JUDGEMENT

(1.) THOUGH this matter is posted for orders, the same is taken up for final disposal with the consent of learned counsel for both the parties. This appeal by the claimants is directed against the impugned judgment and award dated 22.12.2011 passed in MVC No. 490/2011 on the file of the Fast Track Court No. III, and MACT, Mysore.

(2.) THE Tribunal by its impugned judgment and award has awarded a sum of Rs. 2,73,100/ - with interest at 6% p.a. from the date of petition till its realization, on account of the death of deceased Manjunatha in the road traffic accident. The claimants on the ground that the quantum of compensation awarded by the Tribunal is inadequate and it requires enhancement, have presented this appeal.

(3.) THE brief facts of the case on hand are, appellants are the parents of the deceased. They have filed the claim petition under Section 166 of the MV Act claiming compensation on account of the untimely death of the deceased Manjunatha in the road traffic accident that occurred on 7.2.2011 at about 9.30 a.m. due to the rash and negligent driving by the driver of the offending vehicle involved in the accident, on account of which, he sustained grievous injures and succumbed to the injuries. According to the claimants, due to the untimely death of the deceased in the road traffic accident the parents of the deceased have lost the security, love and affection and also deprived of seeing the bright future of their son who was the only earning member of the family and the social and economic condition of the: family is affected. Deceased was hale and healthy prior to the accident and was aged about 24 years and an agriculturist by profession. He was a bright and committed person and also working as a Supervisor. Taking all these aspects into consideration, they have filed claim petition against the respondents. The said matter had come up before the Tribunal. The Tribunal after hearing both sides and after appreciating the oral and documentary evidence on record, has allowed the same by awarding Rs. 2,73,100/ - with 6% interest from the date of petition till its realization. Being dissatisfied with the impugned judgment and award passed, the appellants/claimants have filed this appeal seeking enhancement of compensation.