UMASHANKARI Vs. M L JAGADEESHA

JUDGEMENT

(1.) Though this appeal is listed for hearing on I.A.No.1/2015 for seeking condonation of delay but the said application is allowed and delay condoned as sought for. 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, children and mother of the deceased B.R. Nagaraju against the judgment and award dated 4.12.2014 passed by the Fast Track Court and Additional MACT, Hassan in MVC No.972/2014 seeking enhancement of compensation, whereby the Tribunal has awarded compensation in a sum of Rs.9,45,000/- with interest at 8% 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: