VARALAKSHMAMMA Vs. NAVIMBHAI J MOMIYA

JUDGEMENT

(1.) THOUGH this matter is posted for admission, with the consent of learned Counsel on both sides, it is heard finally.

(2.) THIS appeal is filed by the legal representatives of one Ramareddy, seeking enhancement of compensation on account of his death, by challenging the judgment and award passed in MVC No.101 of 2000 dated 24.12.2005 by the Motor Accident Claims Tribunal, Bangalore Rural District, Bangalore.

(3.) IN order to prove their case, the claimants examined P.W.1 and P.W.2 and got marked Exs.P.1 to P.20 while the respondent did not let in any evidence, except getting a copy of the insurance policy marked as Ex.R.1. On the basis of the said material, the Tribunal awarded compensation of Rs.3,30,000/- with interest at 6% p.a. from the date of the petition till realization. Not being satisfied with the said award, the claimants have preferred this appeal.