SAKAMMA, Vs. MANAGER, ICICI LOMBARD MOTOR INSURANCE LTD

JUDGEMENT

(1.) THOUGH this matter is listed 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 by the claimants is directed against the impugned judgment and award dated 01.08.2009 passed in MVC No.1424/2007 on the file of the Member, MACT, Srirangapatna (hereinafter referred to as 'Tribunal' for short). for enhancement of compensation.

(3.) THE Tribunal by its judgment and award has awarded a sum of Rs.2,94,000/ - under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimants for a sum of Rs. 25,55,000/ - on account of the death of the deceased late Sri H.P.Puttegowda in the road traffic accident.