MUNJIRA Vs. BRANCH MANAGER

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned common judgment and award dated 03/11/2011, passed in MVC No.2574/2011, by the X Additional Judge and XXXV ACMM and Motor Accident Claims Tribunal-16, Bangalore City, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 6,80,000/- awarded by the Tribunal under different heads with interest at 8% per annum from the date of petition till its realization, as against the claim of Rs. 25,00,000/-, on account of the death of the deceased Sri. Mohamed Idayath, 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 43 years, hale and healthy prior to the accident, working as self employer labourer and earning Rs. 10,000/- per month and looking after the welfare of the family by contributing his entire earnings to the family as he was the only earning member. Due to his untimely death, appellants have suffered financial loss as they have lost their bread earner, apart from mental shock and agony.