NAZEEMA Vs. G SUBBA REDDY

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 25/09/2012 passed in MVC No.8237/2009, by the I Additional Small Causes Judge and Motor Accident Claims Tribunal, Bangalore (SCCH -11), (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation., on the ground that, a sum of Rs. 6,59,000/ - awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till realization, as against the claim of Rs. 11,00,000/ -, on account of the death of the deceased Sri. Mohammed Nazir Ahmed, in the road traffic accident is inadequate.

(2.) IN brief, the facts of the case are:

(3.) IT is the further case of the appellants that, deceased was aged about 51 years, hale and healthy prior to the accident, owner cum driver of DCM vehicle bearing Reg.No.KA.01.B.1618 and earning Rs. 6,000/ - per month prior to that, he was working in Saudi Arabia and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, wife has lost her husband, children are deprived of the love and affection, guidance and security of their father and suffered financial loss as they have lost their bread earner, apart from mental shock and agony.