SUNANDAMMA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Though this matter is posted today for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal. This appeal by the appellants-claimants is directed against the impugned judgment and award dated 15/01/2013, passed in MVC No.8289/2011, by the I Additional Small Causes Judge & XXVII ACMM & Motor Accident Claims Tribunal, Bangalore (SCCH-11), (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 4,56,000/- 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. 20,00,000/-, on account of the death of the deceased Sri. Muniraju @ Munirajappa, 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 between 41-45 years, hale and healthy prior to the accident, Barber by profession and earning Rs. 15,000/- per month and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, claimants have lost their livelihood as they have lost their earning member apart from mental shock and agony.