SUSHIBAI AND ORS. Vs. MUTHULLAKHAN AND ORS.

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned common judgment and award dated 06/11/2012, passed in MVC No. 3959/2011, by the VIII Additional Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal -V, 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. 2,79,300/ - under different heads, after deducting contributory negligence at 30% on the part of the deceased, with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the appellants for a sum of Rs. 22,00,000/ -, on account of the death the deceased Sri. Kumar Naik, in the road traffic accident.

(3.) IT is the further case of the appellants that, deceased was aged about 29 years, hale and healthy prior to the accident, working as Painter and earning Rs. 250/ - per day and looking after the welfare of the family Due to his untimely death, appellants have lost their bread earner and suffered both financial and social insecurity, apart from mental shock and agony.