TULASAMMA AND ORS. Vs. MARIYAPPA AND ORS.

JUDGEMENT

(1.) This is claimants' appeal filed against the impugned judgment and award dated 23rd December 2011 passed in MVC No. 7633/2010 on the file of the VIII Additional Judge, Motor Accident Claims Tribunal -V Court of Small Causes, Bangalore City, (hereinafter referred to as Tribunal' for short), for enhancement of compensation.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 5,32,500/ - 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. 25,00,000/ -, on account of the death of the deceased late Sri Rajanna @ Rajappa, in the road traffic accident.

(3.) In brief, the facts of the case are: