MAHADEVAPPA Vs. H C KARIYAPPA

JUDGEMENT

(1.) This appeal by the claimants is directed against the impugned judgment and award dated 2nd February 2015 passed in M.V.C.No.3155/2013 on the file of the Judge, Court of Small Causes & XXVI ACMM and M.A.C.T., (SCCH-09), Bengaluru (hereinafter referred to as 'the Tribunal' for brevity).

(2.) The Tribunal by its judgment and award awarded a compensation of Rs.7,05,000/- with interest at 6% p.a. from the date of petition till the date of realization, on account of the death of deceased M. Shiva in a road traffic accident. Being aggrieved by the inadequate compensation and rate of interest, the parents of the deceased M. Shiva have presented this appeal.

(3.) Brief facts of the case on hand are: