RAMESH AND ORS. Vs. NANDINI SHIVA AND ORS.

JUDGEMENT

(1.) This appeal by the appellants -claimants is directed against the judgment and award dated 22.02.2014 passed by the I Additional District Judge and MACT -II, Belgaum, in MVC No. 546/2012.

(2.) By the impugned judgment and award, the Tribunal has granted compensation of Rs. 5,06,000/ - with interest at 6% p.a. from the date of petition till the date of realization.

(3.) Aggrieved by that, the appellants -claimants have filed this appeal seeking enhancement.