BHAGYA Vs. VENKATESH A

JUDGEMENT

(1.) Though this appeal is listed for admission with the consent of learned counsel on both sides, the same is taken up for final disposal.

(2.) This appeal is preferred by the appellants/claimants being the wife and children of the deceased-Prakash M against the judgment and award dated 01.03.2014 passed by the Senior Civil Judge and M.A.C.T. at Sakaleshpur in MVC No. 1075/2013 seeking enhancement of compensation, whereby the Tribunal has awarded compensation in a sum of Rs.17,78,645/- with interest at 6% p.a. which found to be inadequacy and also on lower side in support of the income held by the Tribunal also to be considered with regard to the future prospects of the deceased.

(3.) The factual matrix of the appeal is as under: