SMT. SUMA AND OTHERS Vs. DIVISIONAL CONTROLLER, BANGALORE

JUDGEMENT

(1.) This appeal by the claimants is directed against the impugned judgment and award dated 29th March, 2014 passed in M.V.C. No. 1832/2012 on the file of the Addl. Senior Civil Judge, M.A.C.T., Srirangapatna, (hereinafter referred to as 'the Tribunal' for brevity).

(2.) The Tribunal by its judgment and award awarded a compensation of Rs. 20,92,875/- with interest at 6% p.a. from the date of petition till the date of realization, on account of the death of one N. Nagaraju, in a road traffic accident. Being aggrieved by the inadequate compensation and rate of interest, the claimants have presented this appeal. Appeal allowed.

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