FIRDOSH Vs. SAYYAD RAFEEQ

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. This appeal by the appellants-claimants is directed against the impugned judgment and award dated 30/04/2014, passed in MVC No.364/2012, by the Additional District and Sessions Judge and Motor Accident Claims Tribunal, Udupi, Sitting at Kundapura, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 9,36,000/- awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till payment, as against the claim of Rs. 31,10,000/-, on account of the death of the deceased Sri. Mustappa, 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 30 years, hale and healthy prior to the accident, doing ring well work and earning Rs. 15,000/- per month and looking after the welfare of the family by contributing his entire earnings to the family. Due to his untimely death, appellants have suffered financial loss as they have lost their bread earner, apart from mental shock and agony.