GOVINDA V Vs. MARIYAPPA

JUDGEMENT

(1.) THOUGH this matter is posted today for orders, with the consent of learned counsel appearing for appellants and learned Government Pleader appearing for respondent Nos. 2 and 3, the same is taken up for final disposal.

(2.) THIS appeal by the appellants -claimants is arising out of the impugned judgment and award dated 05/09/2012 passed in MVC No.1244/2011, by the Presiding Officer, Fast Track Court -II and Member, Additional Motor Accident Claims Tribunal, Mysore, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that a sum of Rs. 2,25,000/ - awarded by the Tribunal, with interest at 6% per annum against the claim of Rs. 25,15,000/ -, on account of the death of the deceased Sri. G. Ravikumar, in the road traffic accident is inadequate.

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