RATHNAMMA Vs. CHANDRAIAH

JUDGEMENT

(1.) This appeal is filed by the appellants challenging the judgment and award dated 2.9.2014 passed by the Court of the Addl. Senior Civil Judge, Ramanagara, in MVC 450/2010.

(2.) Brief facts of the case:

(3.) The learned counsel for the claimants claim that the deceased was earning Rs.15,000/- per month by doing agriculture, sericulture and dairy farming. But, the learned Tribunal is unjustified in assessing the income of the deceased as merely as Rs.4,500/- per month. Further, the Tribunal has failed to grant any compensation under the head 'loss of love and affection'. In support of his contention, he has relied upon the decision of the Hon'ble Apex Court in the case of Magma General Insurance Co. Ltd. v. Nanu Ram reported in 2018 ACJ 2782. Therefore, he prays for allowing the appeal.