JOGAIAH Vs. SATHYA SAI TOURIST

JUDGEMENT

(1.) This appeal by the appellants-claimants is directed against the impugned judgment and award dated 16/06/2015, passed in MVC No.312/2012, by the Additional Senior Civil Judge, Ramanagara, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 7,31,496/- awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till realization, as against the claim Rs. 50,00,000/- on account of the death of the deceased Sri. Jogaiah, 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 between 48 to 50 years, hale and healthy prior to the accident, working as Coolie in Brick factory and earning Rs. 500/- per month and looking after the welfare of the family by contributing his entire earnings to the family.