C VIJAYAKUMARI Vs. T MOHAN SUBRAMANYAM

JUDGEMENT

(1.) Admit. Heard on merits.

(2.) This appeal is directed against the judgment and award dated 12-1-2006 passed in MVC No. 1733/2005 by the learned XIII Additional Small Causes Judge and MACT, Court of Small Causes, SCCH-15, Bangalore, (hereinafter referred to as 'Tribunal' for short).

(3.) By its judgment and award, the Tribunal has awarded a sum of Rs. 6,49,200/- with interest at 6% p.a., from the date of petition till the date of deposit. Being aggrieved by that, appellants have filed this appeal, seeking enhancement on the ground that, the amount awarded by the Tribunal is inadequate.