IRAYYA AND ANOTHER Vs. AMOGHSIDDA AND OTHERS

JUDGEMENT

(1.) THESE appeals by the appellants -claimants are directed against the impugned common judgment and award dated 9th November 2011 passed in MVC No. 271/2006 (in MFA No. 21899/2012), MVC No. 263/2006 (in MFA No. 21900/2012) and MVC No. 270/2006 (in MFA No. 21898/2012) by the Member, Motor Accident Claims Tribunal -IX, Mudhol, (hereinafter referred to as 'Tribunal' for short).

(2.) THE Tribunal by its impugned judgment and award has awarded a sum of Rs. 50,000/ - (in MFA No. 21899/2012), Rs. 4,77,000/ - (in MFA No. 21900/2012) and Rs. 50,000/ - (in MFA No. 21898/2006), with interest at the rate of 6% p.a., from 15.10.2011 to till the date of deposit, on account of the death of the deceased Sri. Shivarudrayya, Sri. Danayya and Smt. Shantawwa, respectively, in the road traffic accident.

(3.) IT is the further case of the appellants that, deceased were aged about 51 years, 33 years and 38 years, they were working as coolies and getting the monthly income of Rs. 5,000/ -, Rs. 5,000/ - and Rs. 3,000/ -respectively and they are depending on them as they were the earning members of the family. On account of the untimely death of the deceased persons, they suffered mentally and financially.