R VENKATESHAPPA Vs. G V VARADAPPA

JUDGEMENT

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

(2.) This appeal is preferred against the judgment and award rendered by the tribunal in MVC No.5145/2010 dated 4.11.2011, whereby the tribunal has awarded the global compensation in a sum of Rs.50,000.00 with interest at 6% per annum. The compensation awarded by the tribunal is found to be inadequate and also on the lower side. Hence, the claimants seeks for enhancement of compensation.

(3.) The factual matrix of this appeal are as under: