MAXIM PETER PINTO Vs. KEVIN OSCAR DSOUZA

JUDGEMENT

(1.) Though this appeal is posted for orders, it is taken up for final disposal with the consent of the learned Counsel appearing for the parties.

(2.) This is claimants' appeal filed against the impugned judgment and award dated 5th January, 2013 passed in MVC No. 12 of 2011 on the file of the Member, MACT-IV and III Additional District and Sessions Judge, Dakshina Kannada, Mangalore (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation.

(3.) The Tribunal by its judgment and award has awarded a sum of Rs. 6,00,000/- under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimants for a sum of Rs. 30,00,000/-, on account of the death of the deceased late Miss Priya Reshma Pinto in the road traffic accident.