RAJENDRA AND ORS. Vs. RENUKA N. AND ORS.

JUDGEMENT

(1.) HEARD . Though the matter is listed for orders, with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(2.) IT is a case of death of a bachelor in a road traffic accident. The parents and two younger sisters filed a claim petition before the MACT, Bangalore, seeking compensation under Sec. 166 of Motor Vehicles Act from the owner and the insurer of the offending vehicle. The Tribunal by impugned judgment has awarded a sum of Rs. 5,85,000/ - with interest at 6% p.a. Aggrieved by the sum awarded by the Tribunal, claimants have preferred this appeal seeking enhancement.

(3.) HEARD the learned Counsel appearing for the parties.