LAKSHMAMMA Vs. MAKEGOWDA

JUDGEMENT

(1.) THOUGH this matter is posted in the orders list, it is taken up for final disposal with the consent of learned counsel appearing for both the parties.

(2.) THIS appeal by the claimants is directed against the impugned judgment and award dated 31.03.2011 passed in MVC No.39/2008 (Old No.892/2008) on the file of the Senior Civil Judge and JMFC, K.R.Pet (hereinafter referred to as 'Tribunal' for short).

(3.) THE Tribunal by its impugned judgment and award, awarded a sum of Rs.3,47,000/ - with interest at 6% p.a., from the date of the petition till the date of deposit of the award amount as against the claim made by the claimants on account of the death of the deceased -Swamy @ Swamaiah in the road traffic accident. Being aggrieved by the quantum of compensation awarded by the Tribunal as inadequate and requires enhancement, the claimants felt necessitated to present this appeal.