THIPPAMMA AND ORS. Vs. NAGAPPA AND ORS.

JUDGEMENT

(1.) This appeal by the appellants/claimants is directed against the judgment and award dated 23.06.2012 passed by the Motor Accident Claims Tribunal -XII, Bellary, in M.V.C. No. 219/2012.

(2.) By the impugned judgment and award, the Tribunal has granted compensation of Rs. 7,23,500/ - with interest at 6% p.a. from the date of petition till the date of deposit.

(3.) Aggrieved by that, the appellants/claimants have filed this appeal.