SUMA R, SRI. R. VIJAY AND KUMARI R. SOWMYA Vs. M. SHIVANANDA AND M/S. THE ORIENTAL INSURANCE CO., LTD., REP. BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is arising out of the impugned judgment and award dated 21/04/2011 passed in MVC No. 741/2010, by the Presiding Officer, Fast Track Court -III and Additional Motor Accident Claims Tribunal, Tumkur, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that a sum of Rs. 3,42,000/ -awarded by the Tribunal under different heads, with interest at 6% per annum against the claim of Rs. 30,00,000/ -, on account of the death the deceased Sri. T.L. Raghavendra, in the road traffic accident is inadequate. In brief, the facts of the case are:

(2.) IT is the further case of the appellants that, deceased was aged about 48 years, hale and healthy prior to the accident and earning Rs. 15,000/ - per month from milk vending and real estate business. Due to his untimely death, appellant No. 1 has lost her life partner and appellant Nos. 2 and 3 are deprived of the love and affection, guidance and security of their father, apart from mental shock and agony and financial assistance.

(3.) BEING dis -satisfied with the quantum of compensation awarded by the Tribunal, the appellants have presented this appeal, for enhancement of compensation.