A. MANJE GOWDA Vs. ABDULLA N.

JUDGEMENT

(1.) THESE appeals by the claimants seeking enhancement of compensation are against the judgment and award passed by the learned XVI Addl. Judge, MACT, Bangalore, in MVC. Nos. 8103 and 4924/2008, dated 15th September 2009.

(2.) MFA . No. 4289/2010 arise out of MVC. No. 8103/2008 wherein the Tribunal has awarded compensation of Rs. 4,50,000/ - towards repair charges in respect of vehicle involved in the accident. The Tribunal looking into IMV report, photographs and also considering the extent of damage caused to the vehicle, awarded compensation. Having regard to the damages caused to the vehicle, the claimant is awarded another sum of Rs. 25,000/ - towards repair charges.

(3.) ON the matter being contested by the respondent -insurer, the Tribunal raising relevant issues for consideration, after enquiry, holding that the accident was due to negligence on the part of the driver of the lorry bearing No. KA -46 -450, awarded total compensation of Rs. 6,04,000/ - with interest at 6% p.a. from the date of petition till the date of deposit. Being not satisfied, the claimants -appellants are before this Court seeking enhancement of compensation.