ARCHANA AND ORS. Vs. SHARAVANA AND ORS.

JUDGEMENT

(1.) Though this matter is posted in the orders list, it is taken up for final disposal with the consent of the learned counsel appearing for both the parties.

(2.) This appeal by the claimants is directed against the common impugned judgment and award dated 18.01.2014 passed in MVC No. 1248/2011 on the file of the II Additional District Judge and MACT -2, Fast Track Court, Shimoga, (hereinafter referred to as 'Tribunal' for short) seeking to enhance the compensation.

(3.) The Tribunal by its judgment and award has awarded compensation of Rs. 22,88,581/ - under different heads with interest at 6% per annum from the date of petition till the realization on account of death of the deceased -Jayaram in the road traffic accident.