MEENAKSHAMMA Vs. K KRISHNA

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the impugned judgment and award dated 21.11.2012 passed in MVC No.3374/2011 on the file of the 18th Additional Judge, Court of Small Causes, Member, MACT -4, Bangalore, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation.

(2.) THE Tribunal by its judgment and award has awarded a sum of Rs.4,78,056/ - under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimants, on account of the death of the deceased, in the road traffic accident.

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