PRATHIMA AND ORS. Vs. PARAMESHA AND ORS.

JUDGEMENT

(1.) This appeal by the appellants -claimants is directed against the impugned judgment and award dated 28.01.2015 passed in MVC No. 1785/2013, by the Principal Senior Civil Judge and Additional MACT, Hassan, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 7,00,000/ - awarded by the Tribunal under different heads with interest at 6% per annum from the date of petition till deposit, as against the claim Rs. 30,00,000/ -, on account of the death of the deceased Sri Praveen, in the road traffic accident is inadequate and it requires enhancement.

(2.) In brief, the facts of the case are:

(3.) It is the further case of the appellants that, deceased was aged about 36 years, hale and healthy prior to the accident and he being the first son of his father, was looking after the entire affairs of the family, plantation and agricultural lands about 16.0 acres of coffee land and 07.0 acres of wet lands. Due to his untimely death, appellants have suffered financial loss as they have lost their bread earner, apart from mental shock and agony.