LAKSHAMMA AND ORS. Vs. HALAPPA AND ORS.

JUDGEMENT

(1.) Though this matter is posted today for orders, with the consent of the learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) This appeal by the appellants -claimants is directed against the impugned judgment and award dated 28/07/2011, passed in MVC No. 74/2010, by the Senior Civil Judge and Motor Accident Claims Tribunal, Belur, (hereinafter referred to as ' Tribunal' for short).

(3.) The Tribunal, by its judgment and award has awarded a sum of Rs. 3,33,036/ - under different heads with interest at 6% per annum from the date of petition till its realization, on account of the death of the deceased Sri. Jogaiah, in the road traffic accident.