VENKATESH AND ORS. Vs. MUNITHIMMAIAH AND ORS.

JUDGEMENT

(1.) This appeal by the appellants/claimants is directed against the impugned judgment and award dated 28/02/2015, passed in MVC No. 7398/2012, by the XX Additional Small Causes Judge and Member, Motor Accident Claims Tribunal, Bangalore (SCCH -22), (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. 5,74,000/ - under different heads with interest at 8% per annum from the date of petition till realization as against the claim of the appellants for a sum of Rs. 30,00,000/ -, on account of the death of the deceased Sri. Lokesh. V, in the road traffic accident.

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