LYLA KANNIKANDA AND ORS. Vs. KUMARA AND ORS.

JUDGEMENT

(1.) Being aggrieved by the impugned judgment and award dated 14/06/2010 passed in MVC NO.846/2009 on the file of the III Additional District & Sessions Judge, Mysore (for short 'Tribunal'), appellants have presented this appeal seeking just and reasonable compensation for the death of Sri. K.N. Shabhitha on account of the injuries sustained by him in the motor vehicle accident.

(2.) The brief facts of the case are:

(3.) On account of the death of the deceased, the appellants being the wife, daughter and mother of the deceased (respondent No. 3), filed the claim petition before the Tribunal seeking compensation in a sum of Rs. 30,00,000/ -. The said claim petition had come up for consideration before the Tribunal. The Tribunal, after assessing the oral and documentary evidence and other relevant material on file, allowed the claim petition in part awarding Rs. 4,14,000/ - with interest at 6% p.a. from the date of petition till deposit. The appellants being dissatisfied with the quantum of compensation have filed this appeal seeking enhancement.