M.M. KARIAPPA Vs. HEMALATHA JASWANTH

JUDGEMENT

(1.) Heard Mr. Shanth Kumar Mahale, Advocate, holding brief of Mr. Rajesh Mahale, Advocate, for the appellants and Ms. Asha Shetty, Advocate, for the respondents.

(2.) M.M. Kariappa and Vogue Institute of Fashion Technology (the opposite parties) have filed above appeal from the order of Karnataka State Consumer Disputes Redressal Commission, Bangalore dtd. 8/6/2016, passed in Consumer Complaint No.151 of 2012, partly allowing the complaint and directing the appellants/ opposite parties to pay compensation of Rs.25.00 lacs with interest @9% per annum, from the date of filing of the complaint till the date of payment and apportioning this compensation amongst the complainants/ respondents.

(3.) Mrs. Hemalatha Jaswanth, Jaswanth and Swaroop (the respondents) filed CC/151/2012, for directing the appellants (i) to pay compensation of Rs.9500000.00 with interest @18% per annum from 25/12/2011 (i.e. the date of death of Swarna Jaswanth) till its realization, (ii) to pay cost of the litigation and (iii) any other relief which is deemed fit and proper in the facts and circumstance of the case.