GEETHA AND ORS. Vs. LAKKANNA AND ORS.

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 09/03/2012 passed in MVC No. 1034/2011, by the Presiding Officer, Fast Track Court -IV and Additional Motor Accident Claims Tribunal, Mysore, (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. 3,66,733 -35 paise under different heads after deducting 50% towards contributory negligence on the part of the rider of the motor bike, with interest at 6% per annum from the date of petition till the date of deposit, as against the claim Rs. 22,23,000/ -, on account of the death of the deceased Sri Manchegowda, in the road traffic accident.

(3.) THE said claim petition had come up for consideration before the Tribunal. The Tribunal, after appreciating the oral and documentary evidence and other material available on file, has allowed the claim petition in part as referred above.