MINAKSHAMMA Vs. YATHISHA

JUDGEMENT

(1.) This appeal by the appellants-claimants is arising out of the impugned judgment and award dated 04/02/2015, passed in MVC No.45/2011, by the Senior Civil Judge and Motor Accident Claims Tribunal, Kadur, Chikmagalur District, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that a sum of Rs. 12,12,774/- awarded by the Tribunal under different heads, with interest at 8% per annum against the claim of Rs. 36,00,000/-, on account of the death of the deceased Sri. Lokesh.B.V, 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 24 years, hale and healthy prior to the accident, working as Assistant Teacher in Government School and drawing the salary of Rs. 10,230/- per month. Due to his untimely death, appellant Nos. 1 and 2 who were completely depending upon his earnings have lost their son, who was their future hopes and security, apart from mental shock and agony.