SUNDARAMMA AND ORS. Vs. PRABHUSWAMY AND ORS.

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned judgment and award dated 12/07/2011, passed in MVC No. 1557/2010, by the V Additional District & Sessions Judge & MACT, Mysore, (hereinafter referred to as "Tribunal" for short), for enhancement of compensation, on the ground that, a sum of Rs. 4,14,000/- awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim Rs. 18,40,000/- on account of the death of the deceased Sri. Shankara, in the road traffic accident is inadequate.

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

(3.) It is the further case of the appellants that, deceased was aged about 35 years, hale and healthy prior to the accident and working as mason and also doing milk vending business and earning Rs. 7,500/- per month and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, appellants have suffered financial loss as they have lost their bread earner, apart from mental shock and agony.