H N ANUSUYA Vs. PONNUSAMY N

JUDGEMENT

(1.) Heard the learned counsel appearing for both the parties.

(2.) Though these appeals are posted for admission, with the consent of the learned counsel for both the parties, the same are taken up for final disposal.

(3.) These three appeals are directed against the judgment and award dated 11.02.2010 passed in MVC Nos.7111, 7112 and 7113 of 2007 by the MACT, Court of Small Causes, Bengaluru. First one is MFA No.8020/2010. It is by the claimant- Smt.H.N.Anusuya, seeking enhancement of compensation from Rs.1,55,000/- together with interest at the rate of 6% p.a., by virtue of death of her son Chandan @ Chandrashekar K.