(1.) This appeal by the claimants is directed against the impugned judgment and award dated 17-03-2012 passed in MVC No.762/2010 on the file of the Principal Civil Judge (Sr.Dn.) and JMFC, Srirangapatna, (herein after referred to as the 'Tribunal' for short) awarding a compensation of Rs.4,08,000/- with interest at 6% p.a., from the date of petition till its realization for the death of the deceased - Srikanth in the road traffic accident.
(2.) Being aggrieved by the said judgment and award, the claimants have filed this appeal on the ground that the compensation awarded by the Tribunal on account of the death of the deceased is on the lower side and is liable to be enhanced.
(3.) The brief facts of the case in hand are that: The appellant No.1 is the mother and appellant No.2 is the physically handicapped sister of the deceased and they have filed a claim petition under Section 166 of MV Act before the Tribunal claiming compensation from the respondent Nos.1 and 2 on account of untimely death of the deceased in the road traffic accident, which occurred on 06-12-2009. When the deceased was going on his motor bike bearing registration No. KA-11-K-5254 from Mandya towards his village Anaganahalli on Mandya-Basaralu main road and reached saw mill of Karigowda at Doddagarudanahalli, at that time, a lorry bearing registration No. KA-01-V-7569 driven by its driver in a rash and negligent manner, came from Nagamangala towards Mandya and dashed against the motor bike of the deceased, on account of which, the deceased sustained fatal injuries and he succumbed to the injuries on the spot. It was the case of the claimants that, the deceased was aged about 28 years at the time of accident, hale and healthy and an engineering graduate working as a civil contractor earning more than Rs.30,000/- per month and looking after the welfare of the family and due to his untimely death they suffered financially apart from mental shock and agony and the first claimant has lost her son during the evening years of her life. The deceased was the only bread winner of the family.