SHIVANNA Vs. PYARE JAN AND ANOTHER

JUDGEMENT

(1.) This appeal by the claimants/appellants is arising out of the impugned judgment and award dated 07/08/2015, passed in MVC No.394/2014, by the Additional Senior Civil Judge and Motor Accident Claims Tribunal-XI, Tumakuru, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that a sum of Rs.7,00,000/- awarded by the Tribunal under different heads, with interest at 6% per annum against the claim of Rs.15,00,000/-, on account of the death of the deceased Sri. Udayakumar, 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 23 years, hale and healthy prior to the accident and was working as Driver of a Tractor and trailer and also doing electrical work and getting the income of Rs.10,000/- per month. The untimely death of the deceased has affected the social and financial condition of the family apart from mental shock and agony.