LAKSHMAMMA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This appeal by the appellants-claimants is arising out of the impugned judgment and award dated 09/11/2009 passed in MVC No.5767/2008, by the XII Additional Small Causes Judge and Member, Motor Accident Claims Tribunal, Bangalore, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 4,50,000/- under different heads with interest at 6% per annum from the date of petition till its deposit, as against the claim of Rs. 30,00,000/-, on account of the death the deceased Sri. M.Ramachandraiah, in the road traffic accident is inadequate.

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

(3.) As a result, deceased sustained severe head injuries and died on the way to K.C.General Hospital, Bangalore.