GURUNATHASA Vs. KRIPA

JUDGEMENT

(1.) Respondent Nos.3 and 4 in M.V.C.No.887/2013 have preferred this appeal being aggrieved by the impugned judgment and award dtd. 28/2/2017 on the file of the learned I Additional Senior Civil Judge and Additional MACT., Hubballi (hereinafter referred to as the 'Tribunal') awarding compensation of Rs.12,50,000.00 with interest at 9% per annum, from the date of petition till realization, which is to be paid by respondent Nos.1 and 2 jointly and severally.

(2.) Heard learned counsel Sri. Raghavendra Purohit for Sri. Dinesh M.Kulkarni, learned counsel for the appellants, Sri. Rajashekhar Halli, learned counsel for respondent No.1, Sri. Shivaraj S.Ballolli, learned counsel respondent No.2 and Sri. Suresh S.Gundi, learned counsel for respondent No.3.

(3.) Learned counsel for the appellants contended that these appellants were arrayed as respondent Nos.3 and 4 in the claim petition filed by the wife of the deceased. The Tribunal awarded the compensation of Rs.12,50,000.00 vide its judgment and award dtd. 28/2/2017. The wife of the deceased Smt. Kripa had preferred MFA.No.100085/2022 before this Court. The same was came to be allowed by the Co-ordinate Bench of this Court, vide judgment and award dtd. 11/10/2022. The compensation that is payable for the death of the deceased was enhanced to Rs.15,16,344.00.