S ASHA, Vs. S UMAMAHESHWAR,

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated: 03/11/2011 passed in MVC No.1433/2009 on the file of the Principal Civil Judge (Sr. Dn.) and CJM, Tumkur, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 12,28,000/ - awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till payment, as against the claim of Rs. 50,00,000/ - on account of the death of the deceased Dr.J.G.Chethankumar, in the road traffic accident is inadequate and it requires to be enhanced.

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

(3.) IT is the further case of the appellants that, deceased was aged about 54 years, hale and healthy prior to the accident, working as Professor in Adichunchanagiri Medical College Hospital and getting salary of Rs. 15,000/ - per month, apart from that, he was working at Aruna Nursing Home, Tumkur as visiting Doctor and earning Rs. 30,000/ - per month and in all, Rs. 45,000/ - per month and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, appellants have suffered financial loss as they have lost their bread earner, apart from mental shock and agony.