CHANNAVEERAMMA Vs. MALLIKARJUNAIAH

JUDGEMENT

(1.) THOUGH this matter is posted today for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) THIS appeal by the appellant -claimant is directed against the impugned judgment and award dated 20/08/2013 passed in MVC No. 749/2010, by the Senior Civil Judge & XIV Motor Accident Claims Tribunal, Tiptur, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation., on the ground that, a sum of Rs. 3,13,036/ - awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till its payment, as against the claim of Rs. 20,00,000/ - on account of the death of the deceased Sri. Chandraiah, in the road traffic accident is inadequate.

(3.) IT is the further case of the appellant that, deceased was aged about 60 years, hale and healthy prior to the accident and doing agriculture and also supplying water and earning Rs. 800/ - per day and looking after the welfare of the family by contributing his entire earnings to the family and he was the only earning member in the family. Due to his untimely death, appellant has suffered financial loss as she has lost her life partner who was the only bread earner in the family, apart from mental shock and agony.