R SHANTHA KUMARI @ R RAJESHWARI Vs. IRAYYA HIREMATHLABIC

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, it is heard finally.

(2.) The claimants before the Tr ibunal have f iled this appeal seeking enhancement of compensat ion awarded in MVC No.541 of 2015 by the Motor Accidents Claims Tribunal V, Ballari (hereinaf ter refer red to as 'the Tribunal' for the sake of brevity), by not being satisfied wi th the award of Rs.8,35,000/ - with cost and future interest at the rate of 9% per annum from the date of peti tion t il l realization.

(3.) For the sake of convenience, the part ies shall be referred to, in terms of their status before the Tribunal .