MAHESWARI Vs. R B MAHADEVASWAMY

JUDGEMENT

(1.) This appeal by the claimants/appellants is directed against the impugned common judgment and award dated 18/09/2015, passed in MVC No.58/2014, by the Senior Civil Judge and JMFC and Motor Accident Claims Tribunal, Nanjangud, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 7,12,000/- awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till deposit, as against the claim Rs. 36,20,000/-, on account of the death of the deceased Sri. Mahadevanaika.N.N, in the road traffic accident is inadequate.

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

(3.) It is the further case of the appellants that, deceased was aged about 48 years, hale and healthy prior to the accident, he was an agriculturist and milk vendor by profession and earning Rs. 15,000/- per month and looking after the welfare of the family by contributing his entire earnings to the family.