CHANDRAKALA Vs. RAMA NAIK

JUDGEMENT

(1.) The claimants are the wife and children of one Malakappa @ Mallikarjun who are before this Court in this appeal praying for enhancement of compensation not being satisfied with the award passed in judgment and award dated 20.02.2015 in MVC No.924/2013 on the file of the Principal Senior Civil Judge and M.A.C.T., Ranebennur.

(2.) Claim petition was filed under Section 166 of the Motor Vehicles Act claiming compensation for the death of Malakappa @ Mallikarjun, who died in a road traffic accident, which occurred on 06.08.2013, involving motorcycle bearing No.KA-27/Q-8012 and a tractor trailer bearing No.KA-17/TA-6932. The accident and the accidental death of Sri. Malakappa @ Mallikarjun is not in dispute in this appeal. The Tribunal based on material placed on record, awarded total compensation of Rs.8,94,000/- with interest @ 6% per annum from the date of petition till realization on the following heads:

(3.) While awarding the compensation, the Tribunal assessed the income of the deceased at Rs.5,000/- per month, added 30% of the assessed income towards future prospects, deducted 1/4th of the income towards personal and living expenses of the deceased and adopted multiplier '14'. The claimants not being satisfied with the quantum of compensation are before this Court in this appeal.