K GANGAMMA Vs. B S RAMAKRISHNEGOWDA

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned common judgment and award dated 21/01/2014, passed in MVC No.115/2013, by the Senior Civil Judge and Additional Motor Accident Claims Tribunal, Holalkere, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 9,86,200/- 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. 30,00,000/-, on account of the death of the deceased Sri. Maheswarappa.R.B, in the road traffic accident is inadequate.

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

(3.) It is the further case of the appellants that, deceased was aged about 47 years, hale and healthy prior to the accident earning Rs. 20,000/- per month by doing agriculture as he was owing agricultural lands and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, wife has lost her husband, children are deprived of the love and affection, guidance and security of their father, they suffered financial loss as they have lost their bread earner, apart from mental shock and agony.