KRISHNACHARI AND ORS. Vs. R. RAMA AND ORS.

JUDGEMENT

(1.) This is claimants' appeal filed against the impugned judgment and award dated 10th July 2013 passed in MVC No. 3413/2012 on the file of the XXI ACMM & XXIII ASCJ, MACT, Court of Small Causes, Bengaluru (ACMM -21) (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. 5,51,000/ - under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimants for a sum of Rs. 5,00,00,000/ -, on account of the death of the deceased late Vinod Kumar in the road traffic accident.

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