P SUBRAMANI, Vs. P RAMESH,

JUDGEMENT

(1.) THOUGH this matter is posted today for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 07/12/2011 passed in MVC No.5541/2009, by the IV Additional Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal,, Bangalore (SCCH -6), (hereinafter referred to as Tribunal for short), for enhancement of compensation, on the ground that a sum of Rs.50,000/ - awarded by the Tribunal as compensation with interest at 6% per annum from the date of petition till its payment, as against the claim of Rs.20,00,000/ -, on account of the death of the deceased Sri. Manjunath, in the road traffic accident is inadequate.

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