MEENAKSHI RAMAKRISHNA KARANTH Vs. PRAVEEN

JUDGEMENT

(1.) THESE two appeals by the claimants and by the Insurer are directed against the same judgment and award dated: 22/02/2011 passed in MVC No.1648/2008 on the file of the Principal District Judge and Motor Accident Claims Tribunal, Dakshina Kannada, Mangalore, (hereinafter referred to as ' Tribunal' for short), on the ground that, the compensation of Rs. 10,35,000/ - awarded by the Tribunal under different heads as against the claim of the claimants for a sum of Rs. 20,27,716.70 on account of the death of the deceased Sri. Kodi Ramakrishna Karanth, in the road traffic accident is on lower side and liable to be enhanced as contended by the claimants and the compensation awarded by the Tribunal is on higher side and is liable to be reduced as contended by the Insurer.

(2.) IN brief, the facts of the case are:

(3.) IT is the further case of the claimants that, deceased was aged about 72 years, hale and healthy prior to the accident, he was a retired General Manager of Corporation Bank and also engaged in trading of shares and securities and earning substantially and looking after the welfare of the family. Due to his untimely death, claimants who are depending upon him, have lost their bread earner and suffered both social and financial insecurity, apart from mental shock and agony.