SARASWATHI Vs. GANAPATHI

JUDGEMENT

(1.) The respondents-3 & 4 are the father-in-law and mother-in-law of the appellant and parents of the deceased. Since the appellant in this appeal does not challenge the apportionment of compensation, notice to respondents 3 and 4 is dispensed with.

(2.) Though this matter is posted for orders today, by consent of both the Learned Counsel for the parties, the appeal is taken up for final disposal.

(3.) This appeal arises out of the judgment and award dated 22.03.2005 passed in MVC No. 1026/2004 on the file of the Principal District Judge and Motor Accidents Claims Tribunal, Gulbarga (for short 'the Claims Tribunal'). The Claims Tribunal by its Judgment and award, awarded a sum of Rs. 1,66,600A with interest 6% p.a. The appellant herein claiming that the said amount awarded by the Claims Tribunal is inadequate and requires enhancement, presented the instant appeal.