SOMASHEKAR N MANNUR Vs. SHEETHAL VAHAN

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the impugned judgment and award dated 07.08.2010 passed in MVC No.7007/2008 on the file of the XIII Addl. Small Cause Judge & Member MACT, Bangalore (SCCH -15), (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation.

(2.) THE Tribunal by its judgment and award has awarded a sum of Rs.18,86,880/ - 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. 1,50,00,000/ -, on account of the death of the deceased -Channa Basava S. Mannur, in the road traffic accident.

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