DANSIL PAREIRA; DENIAL PAREIRA; ANJALI NARONNA; RANJANI NARONNA Vs. JOSEPH NARONNA; NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned judgment and award dated 09/06/2014, passed in MVC No.930/2013, by the Senior Civil Judge and Member, Motor Accident Claims Tribunal, Kundapura, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 6,21,440/- awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim Rs. 26,60,000/-, on account of the death of the deceased Smt. Felcy Pareira, in the road traffic accident is inadequate and requires enhancement.

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

(3.) It is the further case of the appellants that, deceased was aged about 42 years, hale and healthy prior to the accident, doing tailoring work and earning Rs. 12,000/- per month and looking after the welfare of the family by contributing her entire earnings to the family. Due to her untimely death, the appellants who are entirely depending on her have lost their bread earner and are deprived of the love and affection, guidance and security and also suffered financial loss, apart from mental shock and agony.