PRIYA ANAND AND ORS. Vs. SHANTHALAKSHMI AND ORS.

JUDGEMENT

(1.) This appeal by the claimants is directed against the common impugned judgment and award dated 28th February 2013 passed in M.V.C. No. 1792/2008 on the file of the Additional District Judge and Member, M.A.C.T. -II at Hassan (hereinafter referred to as 'the Tribunal' for brevity).

(2.) The Tribunal by its common judgment and award awarded a compensation of Rs. 15,08,800/ - with interest at 6% p.a. from the date of petition till the date of realization, on account of the death of one M.B. Anand in a road traffic accident. Being aggrieved by the inadequate compensation, his wife and children have presented this appeal.

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