LAWS(KAR)-2019-3-477

M.DEVI Vs. ZEFRUL HAQUE

Decided On March 26, 2019
M.Devi Appellant
V/S
Zefrul Haque Respondents

JUDGEMENT

(1.) Mfa No.95 of 2013 is filed by the widow and children of the deceased M. Jyotheshwar Reddy, seeking enhancement of compensation.

(2.) Both the appeals are directed against the judgment and award dated 09.10.2012 passed by the MACT, Bengaluru in MVC No.1747/2010, wherein the Tribunal has awarded a total compensation of Rs.10,79,200/- along with interest at 6% per annum to the claimants for the death of M. Jyotheshwar Reddy in a road traffic accident.

(3.) I have heard the learned counsel appearing for the claimants and the learned counsel appearing for the Insurance Company.