MANGALAMMA AND ORS. Vs. RAMESH AND ORS.

JUDGEMENT

(1.) THOUGH this appeal is listed for orders, with the consent of learned Counsel on both sides, it is taken up for final disposal.

(2.) THIS appeal is filed by the claimants against the impugned judgment and award dated 17.11.2012 passed in MVC No. 861/2009 on the file of the Principal Senior Civil Judge and MACT -10 at Tumkur (hereinafter referred to as 'Tribunal' for brevity) awarding compensation of Rs. 4,65,402/ - with interest at 6% p.a. from the date of petition till the date of deposit on account of death of one Chikkeerappa in a road traffic accident. On the ground that the quantum of compensation awarded by the Tribunal is on the lower side, the claimants have presented this appeal.

(3.) WE have heard Sri G.S. Venkat Subbarao, learned Counsel appearing for the appellants and Shri Bipin Hegde, learned Counsel appearing for respondent No. 1 and Shri C.R. Ravishankar, learned Counsel appearing for respondent No. 2.