JAYAMMA Vs. K P VENKATAPPA

JUDGEMENT

(1.) THIS is the claimants' appeal arising from the judgment and award dated 15. 12. 1993 given in m. V. C. No. 323 of 1990. The claimants felt dissatisfied with the compensation awarded. The Tribunal in this case had awarded the compensation vide para 15 of the order which is being quoted herewith:

(2.) LEARNED counsel for the appellants contends that there is no reason not to accept the evidence of the claimants. The learned counsel further contended that the multiplier of 10 has been used which is on the lower side. He contended that the proper multiplier would be 12 or 13. He further submitted that towards loss to estate the award of Rs. 6,000 is also unsatisfactory and meagre as well as the award of rs. 5,000 for consortium is also not satisfactory. Learned counsel for the appellants contended that the interest awarded at the rate of 6 per cent per annum is on the lower side and it should have been granted at the rate of 10 per cent per annum if not at 12 per cent per annum.

(3.) THE contentions of the learned counsel for the appellants have been contested by the learned counsel for the respondents and it had been contended that generally speaking the award is justified. Learned counsel for the respondents contended, assessment of monthly income at Rs. 1,000 cannot be said to be on the lower side nor is unsatisfactory nor unjustified. The rate of interest awarded is not unsatisfactory nor on too lower side.