HARINI D SATTUR Vs. SHANTHAIAH

JUDGEMENT

(1.) THESE two appeals by the claimants and the insurer are directed against the impugned common judgment and award dated 31.01.2011 passed in MVC No.295/2009 on the file of the IV Addl.Judge, Member MACT, Court of Small Causes, Bangalore (SCCH -6) (hereinafter referred to as 'Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs.11,30,000/ - to the claimants with interest at 6% p.a., from the date of petition till realization as against the claim made by the claimants/parents of the deceased on account of the death of deceased Amruth Sattur in the road traffic accident.

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