SHAMALA, SAMARTHA M.R., SRI. NAGESH RAO AND SMT. M. SHAKUNTALA Vs. SRI. CHAITHANYA KUMAR AND THE NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 15/07/2010 passed in MVC No. 7452/2008 by the VI Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal, Bengaluru City, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation, on the ground that a sum of Rs. 3,69,000/ - awarded by the Tribunal as compensation under different heads with interest at 6% per annum from the date of petition till realization, as against the claim of Rs. 20,00,000/ -, on account of the death the deceased Sri. Ravindranath. M.N. 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, the deceased was aged about 50 years, hale and healthy prior to the accident, working as Archak in several temples and getting the income of Rs. 10,000/ - per month 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

(3.) WE have heard the learned counsel appearing for the appellants and learned counsel appearing for 2nd respondent.