RANGASWAMY AND OTHERS Vs. V SURESH AND OTHERS

JUDGEMENT

(1.) Though this appeal is posted for further orders, it is taken up for final disposal with the consent of the learned counsel appearing for both the parties.

(2.) This appeal is by the claimants' directed against the impugned judgment and award dated 8th March 2012 passed in MVC No.1721/2011 on the file of XVIII Addl. Judge, Court of Small Causes, Member, MACT-4, Bangalore (SCCH 4), (hereinafter referred to as 'Tribunal' for short) for enhancement of compensation.

(3.) The Tribunal by its judgment and award has awarded a sum of Rs.3,56,000/- under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimants for a sum of Rs.30,00,000/-, on account of the death of the deceased late Sri Anil Kumar, in the road traffic accident. It is the contention of the claimants that the quantum of compensation awarded by the Tribunal is inadequate and requires enhancement. Further, the rate of interest awarded at 6% per annum is also on the lower side and the same is liable to be enhanced by modifying the impugned judgment and award passed by the Tribunal. Therefore, the claimants felt necessitated to present this appeal seeking appropriate relief.