G JAYADEVA Vs. SACHIN NAKKATHAYA

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 16.8.2013 passed in M.V.C.No.552/2012 by the Senior Civil Judge & Member, MACT, Kundapura, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation., on the ground that, a sum of Rs. 6,53,660/ - awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim Rs. 30,70,000/ -, on account of the death of the deceased Smt. Shantha , 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, she was an agriculturist and home maker and earning Rs. 15,000/ - per month and contributing her entire earnings to the family. Due to her untimely death, husband has lost his wife, children are deprived of the love and affection, guidance and security of their father and mother has lost her daughter and mental shock and agony.