BHAGYAMMA D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by the claimants is directed against the judgment and award dt. 17-7-1979 passed by the Claims Tribunal, Karwar, in MVC No. 45/77 on its file awarding compensation of Rs. 29,970 to the claimants.

(2.) The learned Counsel for the appellants contended before us that the global compensation so awarded was very much on the lower side.

(3.) The sole point, therefore, that arises for our consideration in this apppeal is Whether the compensation awarded is just and proper ?