S R NAGARAJAIAH Vs. SAI YOGENDRA K J

JUDGEMENT

(1.) This appeal by the claimants is directed against the impugned judgment and award dated 21st July 2015 passed in M.V.C.No.500/2014 on the file of the Principal Senior Civil Judge & M.A.C.T.-X, Tumkur (hereinafter referred to as 'the Tribunal' for brevity).

(2.) The Tribunal by its judgment and award awarded a compensation of Rs.5,85,000/- with interest at 6% p.a. from the date of petition till the date of realization, on account of the death of one Srinath in a road traffic accident. Being aggrieved by the inadequate compensation, the parents of the deceased D.N. Naveen Kumar have presented this appeal.

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