RENUKAMMA, Vs. BHARATHI AXA GENERAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THOUGH this appeal is posted in the orders list, it is taken up for final disposal with the consent of the learned counsel appearing for both the parties.

(2.) THIS appeal is arising out of the impugned judgment and award dated 13.09.2011 passed in MVC No.4340/2010 on the file of the VI Additional Judge, Court of Small Causes, Motor Accident Claims Tribunal, Bangalore, (hereinafter referred to as 'Tribunal' for short).

(3.) THE Tribunal by its impugned judgment and award, awarded a sum of Rs.4,00,000/ - with interest at 6% p.a., from the date of the petition till the date of deposit of the award amount as against the claim made by the claimants on account of the death of the deceased -Thyagaraj @ Tagadachari in the road traffic accident. Being aggrieved by the quantum of compensation awarded by the Tribunal as inadequate and requires enhancement, they felt necessitated to present this appeal.