SHAILAJA Vs. PAVAN B. UDUPUDI

JUDGEMENT

(1.) Leave granted.

(2.) Challenging the adequacy of compensation in a case of death of Mr. Ravindra Jainapur aged 51 years who was an advocate by profession and having 3 acres of agricultural land, the present appeal has been filed. After perusal of the award passed by the Motor Accident Claims Tribunal, the compensation was enhanced by the High Court. The High Court considered the income of the deceased at Rs.12,000.00, added 10% towards future prospects and after deducting 1/4th of his income and by applying the multiplier of 11 awarded compensation of Rs.13,06,800.00 towards loss of dependency and further awarded towards loss of consortium and love and affection a sum of Rs.2,40,000.00 to six dependent persons (Rs,40,000/- each) and Rs.30,000.00 towards loss of estate and funeral expenses which in total is Rs.15,76,800.00.

(3.) Learned counsel for the appellant has strenuously urged that the deceased was an Advocate having 17 years of standing at the Bar and the income as determined at Rs.12,000.00 per month is on the lower side. It is further urged that no compensation has been awarded for loss of the supervision charges for maintenance of agricultural land which would necessarily result in loss of earning to the family. Therefore, the compensation under the head of loss of dependency and other heads is inadequate which may be adequately enhanced.