(1.) This is claimants' appeal filed against the impugned judgment and award dated 1st August 2015 passed in MVC No. 194/2014 on the file of the Prl. District Judge and MACT, Chamarajanagar (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation.
(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 7,85,000/ - under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimants for a sum of Rs. 29,75,000/ -, on account of the death of the deceased late Srikanta, in the road traffic accident.
(3.) In brief, the facts of the case are: