SABEENA SHEIKH AND ORS Vs. MUNIAPPA AND ORS

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned common judgment and award dated 30/06/2009 passed in MVC No.891/2005, by the Member, Motor Accident Claims Tribunal and III Additional Civil Judge (Sr.Dn), Mangalore, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation, on the ground that a sum of Rs. 5,25,000/- awarded by the Tribunal as compensation under different heads with interest at 6% per annum from the date of petition till payment, as against the claim of Rs. 20,00,000/-, on account of the death the deceased Sri. Sheikh Nizamuddin Abdul Karim @ Nizamuddin, 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, the deceased was aged about 38 years, hale and healthy prior to the accident, doing business of perfume and other cosmetics in Sharjah of UAE in the name of M/s.A1 Natural Garments and Luxuries Shop and getting substantial profit from the business and looking after the welfare of the family. Due to his untimely death, appellants have lost their bread earner and they suffered both financial and social insecurity.