ANUPAMA BHAT Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) This appeal by the claimants is directed against the impugned judgment and award dated 17th February 2014 passed in M.V.C.No.274/2012 on the file of the Principal District Judge and M.M.A.C.T., Chikmagalur (hereinafter referred to as 'the Tribunal' for brevity).

(2.) The Tribunal by its judgment and award awarded a compensation of Rs.33,60,300/- with interest at 6% p.a. from the date of petition till the date of realization, on account of the death of one H.L.Nagaprakasha in a road traffic accident. Being aggrieved by the inadequate compensation and also the rate of interest, his wife, minor child and his father have presented this appeal.

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