NAGARATHNAMMA AND ORS. Vs. THE MANAGING DIRECTOR, BMTC

JUDGEMENT

(1.) These two appeals respectively by the claimants and by the Corporation are directed against the same impugned judgment and award dated 23/09/2013, passed in MVC No. 185/2012, by the Principal Senior Civil Judge and CJM and Additional Motor Accident Claims Tribunal, Ramanagara, (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal, by its judgment and award, has awarded a sum of Rs. 13,46,000/ - as against the claim made by the claimants for a sum of Rs. 75,00,000/ -, on account of the death of the deceased Sri. Siddalingachar, with interest at 6% p.a., from the date of petition till the date of deposit. Being aggrieved by the said judgment and award, the claimants, have filed an appeal for enhancement of compensation, on the ground that the compensation awarded is inadequate and whereas, the Corporation has filed an appeal, on the ground that the compensation awarded by the Tribunal on account of the death of the deceased is on the higher side and disproportionate to his source of income and therefore, it is liable to be reduced.

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