THARUNOJU ESHWARAMMA Vs. K. RAM REDDY

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed impugning the common judgment[dtd. 19/9/2022 in M.A.C.M.A. No.908 of 2015.] of the High Court[High Court of Judicature for the State of Telangana at Hyderabad.] which pertains to assessment of compensation on account of death of Hari Shankar Brahma in a motor accident.

(3.) As is evident from the record, the accident took place on 28/6/2009. Late Hari Shankar Brahma, who was 27 years of age at the time of accident, was working as System Analyst with Nihaki Systems Inc. New Jersy, U.S.A. His annual salary was Rs.47,050.00 (equivalent to Rs.21,17,250.00). The claim petition[O.P.No.63 of 2011.] was filed by the parents, two brothers and one sister of the deceased.