H G GOVINDAPPA, Vs. H DAMODAR,

JUDGEMENT

(1.) THOUGH this matter is posted today in Orders list, 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 arising out of the impugned judgment and award dated 11/10/2012 passed in MVC No.5220/2010, by the VIII Additional Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal -V, Bangalore City, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that a sum of Rs. 3,03,000/ - 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 Sri. G. Sunil Kumar, in the road traffic accident is inadequate.

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