B.SREENIVASE GOWDA,J. - (1.) THIS appeal is by the insurance company challenging the quantum of compensation awarded by the Tribunal.
(2.) HEARD , the appeal is admitted and with the consent of the learned Counsel appearing for the Parties, it is taken up for final disposal. For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.
(3.) THE brief facts of the case as pleaded in the claim petition are: On 12.06.2008, when the deceased Hanumanthappa was passing through the left side of the road. Elehole village of Malebennur Taluk, the driver of the vehicle bearing registration No. KA -17 -X -890 came in a rash and negligent manner and dashed against him. As a result, the deceased sustained grievous injuries and later succumbed to injuries in Bapuji Hospital. His two major sons filed a claim petition before the MACT, Davanagere seeking compensation. The Tribunal awarded them a compensation of Rs. 2,36,000/ - with interest at 6% p.a. ;