ANNEGOWDA Vs. SHEK ANWAR

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned counsel for the appellants and the learned counsel for the respondent, the matter is taken up for final disposal.

(2.) This appeal is preferred by the appellants/ claimants seeking enhancement of compensation awarded by the MACT, Arkalgud in MVC No.468/2008 (Old No.516/2008) dated 02.08.2012 whereby the Tribunal has awarded compensation of Rs.3,97,000/- with interest @ 6% p.a. from the date of filing of the petition. The liability has been saddled on the respondent No.1, owner of the offending vehicle.

(3.) Factual matrix of the appeal are as under: