KAPINIGOWDA Vs. MUKTHUM SAB MUKASI

JUDGEMENT

(1.) THIS appeal by the claimants is being aggrieved by the impugned judgment and award dated 05.11.2011 passed in MVC No.1540/2009 on the file of the Presiding Officer, Fast Track Court, Channarayapatna (hereinafter referred to as 'Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs.1,73,500/ - with interest at 6% p.a., from the date of petition till its realization as against the claim made by the appellants, on account of death of the deceased late Sri Shankaregowda @ Shekhara in the road traffic accident. It is the case of the appellants that, the quantum of compensation awarded is inadequate and it requires enhancement and further fixing 50% contributory negligence on the deceased rider of the motor cycle is on the higher side and hence liable to be reduced.

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