SATHYAVATHAMMA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

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

(2.) This appeal is filed by the claimants seeking enhancement of compensation awarded by the Tribunal in MVC No.1969/2011 on the file of the Court of Small Causes, Bengaluru City (SCCH-12) wherein, a total compensation of Rs.5,33,400/- has been awarded to the claimants for the death of one Sri. Govinda Reddy in a road traffic accident, which occurred on 07.01.2011.

(3.) I have heard the learned counsel appearing for the appellants and the learned counsel appearing for respondent No.1/Insurance Company.