BEERAMMA AND OTHERS Vs. NAGARAJU AND OTHERS

JUDGEMENT

(1.) This appeal by the claimants is directed against the impugned judgment and award dated 07.12.2011 passed in MVC No.141/2010 on the file of the Senior Civil Judge, MACT, Nanjanagudu, (hereinafter referred to as 'Tribunal' for short) seeking to enhance the compensation.

(2.) The Tribunal by its judgment and award has awarded compensation of Rs.3,51,350/- under different heads with interest at 6% per annum from the date of petition till the realization on account of death of the deceased-Kullegowda in the road traffic accident.

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