LATHA Vs. MANJUNATH

JUDGEMENT

(1.) This appeal by the claimants challenges the judgment and award dated 07.02.2013 made by Additional M.A.C.T., Hassan allowing M.V.C. No. 1167/2011, whereby a compensation of Rs. 2,25,000/- with interest at the rate of 6% p.a. has been awarded subject to usual condition of bank deposit.

(2.) The brief facts stated are that:

(3.) The learned counsel for the claimant contends that the compensation of Rs. 2,25,000/- awarded by the M.A.C.T. is militantly low going by any standards; he further submits in almost comparable fact situation, this Court following various judgments of the Apex Court has held that a sum of Rs. 5 lakh would be a just and reasonable compensation when a child of six years old dies. The learned counsel for both the Insurance Company together submits that what has been awarded by the M.A.C.T. is just and reasonable going by the evidentiary material on record and therefore the impugned judgment and award are unsustainable. The counsel further contends that the rate of interest at 6% p.a. awarded by the M.A.C.T. falls short of what is awarded by the Apex Court in identical matter, by 3%.