CHENNAMMA Vs. SIDDHI VINAYAKA LOGISTIC LTD

JUDGEMENT

(1.) This appeal by the claimants is directed against the impugned judgment and award dated 05.02.2013 passed in MVC No.6307/2011 on the file of the XIX Additional Small Causes Judge, MACT and XLI ACMM, Bangalore (SCCH-17), (hereinafter referred to as 'Tribunal' for short) seeking to enhance the compensation.

(2.) The Tribunal by its judgment and award has awarded compensation of Rs.2,44,000/- under different heads with interest at 8% per annum from the date of petition till the realization on account of death of the deceased-Ramanna in the road traffic accident.

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