JAYALAKSHMI Vs. KALAVATHI S CHATRA

JUDGEMENT

(1.) THOUGH this matter is listed today for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 13/07/2012 passed in MVC No. 793/2011, by the Presiding Officer, Fast Track Court and Motor Accident Claims Tribunal, Kundapura, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 5,69,000/ - awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till payment, as against the claim Rs. 28,65,000/ - on account of the death of the deceased Sri. Ramesh.V, in the road traffic accident is inadequate.

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