BHAGYAMMA ALIAS SIDDAMMA Vs. P SEETHARAMU

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 16/02/2012, passed in MVC No.575/2009, by the Senior Civil Judge & Additional Motor Accident Claims Tribunal, Tiptur, Itinerate Court of Senior Civil Judge & XIX Motor Accident Claims Tribunal, Chikkanayakanahalli, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation., on the ground that, a sum of Rs. 3,77,000/ - awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till the date of realization, as against the claim Rs. 20,00,000/ -, on account of the death of the deceased Sri. M.K. Panduranga, 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 40 years, hale and healthy prior to the accident, working as Foreman 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, wife has lost her husband, children are deprived of the love and affection, guidance and security of their father, parents have lost their son and sister has lost her brother, suffered financial loss as they have lost their bread earner, apart from mental shock and agony.