LATHA SURESH; SRIRAKSHA C; CHANDRASHEKAR HOLLA; ANASUYA C HOLLA Vs. H G KRISHNA; BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned judgment and award dated 10/03/2010, passed in MVC No.4361/2008, by the XIII Additional Small Cause Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal, Bangalore (SCCH-15), (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation., on the ground that, a sum of Rs. 8,06,000/- awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till realization, as against the claim Rs. 80,00,000/-, on account of the death of the deceased Sri. C. Suresh, 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 41 years, hale and healthy prior to the accident, running travel agency in the name and style of Raksha Enterprises Tour and Travels running Rs. 50,000/- p.m. and also running catering business and earning Rs. 45,000/- per month and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, wife has lost her husband, daughter is deprived of the love and affection, guidance and security of her father and parents have lost their son, suffered financial loss as they have lost their bread earner, apart from mental shock and agony.