VENKATEGOWDA AND ORS. Vs. MANJU AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the impugned judgment and award dated 10th October 2014 passed in M.V.C. No. 482/2013 on the file of the Additional Judge, Small Causes and Senior Civil Judge, Mysore & M.A.C.T. at Mysore (hereinafter referred to as 'Tribunal' for brevity).

(2.) THE Tribunal by the impugned judgment and award awarded a compensation of Rs. 3,33,810/ - with interest @ 6% per annum from the date of petition till realization, on account of death of son of the appellants viz., Thammegowda in a road traffic accident.

(3.) BRIEFLY stated the facts are: