SUBRAMANIAM VAIDYANATHAN AND DR. PREETISH. S. VAIDYANATHAN Vs. R.B.R. TRAVELS AND ICICI LOMBARD MOTOR INSURANCE. CO. LTD.

JUDGEMENT

(1.) THOUGH this matter is listed for orders, with the consent of the learned Counsel for both parties, this appeal is taken up for disposal. This appeal -is filed by the claimants against the impugned judgment and award dated 11.09.2009 passed in MVC No. 3634/2007 on the file of the 14th Additional Judge, Motor Accident Claims Tribunal, Court of Small Causes, Bangalore City (SCCH -10) (hereinafter referred to as 'Tribunal' for brevity) awarding compensation of Rs. 1,94,270/ - with interest at 6% p.a. from the date of petition till the date of deposit on account of the injuries/death of the deceased Vaidyanathan, in a road traffic accident. Being aggrieved by the quantum of compensation awarded by the Tribunal as inadequate, the appellants/claimants have presented this appeal.

(2.) BRIEF facts of the case are:

(3.) AS against this submission, learned counsel for the 2nd respondent -Insurance Company inter alia contended that the Tribunal has awarded just and reasonable compensation and the reasons assigned in paragraph No. 13 are just and proper and interference by this Court is not called for.