Mohan M. Shantanagoudar, J. - (1.) Leave granted.
(2.) The claimants are before this Court seeking further enhancement of compensation from Rs. 21,53,000/- awarded by the High Court of Kerala at Ernakulam. By the impugned judgment, the High Court enhanced the compensation from Rs.11,83,000/- to Rs.21,53,000/-.
(3.) In the accident that occurred on 10.05.2008, the deceased Ismail succumbed to death due to grievous injuries. The wife (about 22 years), two children (aged about 3 years and 9 months respectively) and aged father (about 90 years of age) of the deceased moved a claim petition before the Motor Accidents Claim Tribunal, Vatakara (hereinafter referred to as the 'Tribunal') seeking a total compensation of Rs. 25,00,000/-. The Tribunal, while assessing the monthly income of the deceased at Rs.12,000/- for the purpose of compensation and while deducting half amount towards personal expenses, awarded a total compensation of Rs.11,83,000/- with interest at the rate of 7.5% per annum from the date of filing the claim petition till its realization.;