H.S. RUDRAPPA Vs. BASAVARAJAPPA S.

JUDGEMENT

(1.) THIS appeal by the appellants/claimants is arising out of the impugned judgment and award dated 25th April 2013 passed in MVC No. 1851/2011 by the II Additional Small Causes Judge and XXVIII ACMM and Motor Accident Claims Tribunal, Bengaluru (SCCH. 13), (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that a sum of Rs. 5,03,000/ - awarded by the Tribunal under different heads, with interest at 6% per annum against the claim of Rs. 30,00,000/ -, on account of the death of the deceased, in the road traffic accident is inadequate.

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

(3.) THE said claim petition had come up for consideration before the Tribunal. The Tribunal, after appreciating the oral and documentary evidence and other material available on file, has allowed the claim petition in part and awarded the compensation of Rs. 5,03,000/ - under different heads, with interest at 6% per annum from the date of petition till its deposit.