SUVARNA Vs. RAMACHANDRA

JUDGEMENT

(1.) These two appeals are directed against the judgment and award in MVC No.1541/2012 dated 30.11.2013 on the file of the Senior Civil Judge & Addl. MACT, Saundatti (for short 'the Tribunal').

(2.) The claimants in MVC No.1541/2012 sought compensation on account of the death of Vithal Naragund. Vithal Naragund was the husband of the first claimant and father of claimant Nos.2 and 3. Vithal Naragund died in a motor vehicle accident occurred on 4.12.2011. The claimants sought total compensation of Rs.38 lakhs.

(3.) MFA No.100959/2014 has been filed by the claimants seeking enhancement of compensation. The insurer has filed MFA No.100445/2014 challenging the judgment and award on the ground that the compensation awarded by the Tribunal is excessive.