SANNAMALLEGOWDA Vs. CHANDREGOWDA

JUDGEMENT

(1.) THOUGH this matter is posted today for orders, with consent, the same is taken up for final disposal. This appeal by the appellants -claimants is directed against the impugned judgment and award dated 16/09/2010 passed in MVC No. 84/2009, by the Senior Civil Judge and Additional Motor Accident Claims Tribunal, Belur, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 4,40,000/ - awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till the date of payment, as against the claim Rs. 50,00,000/ -, on account of the death of the deceased Sri. Lakshmana @ Lakshmegowda, in the road traffic accident is inadequate and is liable to be enhanced.

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

(3.) IT is the further case of the appellants that, deceased was aged about 28 years, hale and healthy prior to the accident and agriculturist by profession and also doing coconut business and earning Rs. 20,000/ - per month and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, claimants who were depending on the deceased have suffered financial loss as they have lost their bread earner, apart from mental shock and agony.