SHIVAMMA Vs. GOVINDU MALOTHU

JUDGEMENT

(1.) This appeal is preferred by the claimants being aggrieved by the inadequate compensation awarded by the Tribunal and thereby seeking enhancement of compensation.

(2.) We have heard the learned counsel for the appellants and the learned counsel appearing for respondent No.2/insurance company and perused the Trial Court records.

(3.) The appellants are the claimants in MVC No.500/2017 on the file of the Court of Motor Accident Claims Tribunal at Raichur (Tribunal for short). They have sought for a total compensation of Rs.54,50,000.00 for the death of Huliraj son of appellant No.1 and 2 and brother of appellant No.3.