BHADRAMMA W/O. MALLAIAH, SRI. SWAMY S/O. MALLAIAH AND SRI. SAVITHA, D/O. MALLAIAH Vs. SABEER AHEMAD, S/O. ABDUL RAHEEM, VEGETABLE MERCHANT, OPP. OF APMC MARKET, ARKALGUD-573102. HASSAN DISTRICT, OWNER OF CANTER, BEARING NUMBER KA-13-A-355 AND TH

JUDGEMENT

(1.) THE 2nd respondent insurance company in MVC. No. 410/2008 has come up in this appeal impugning the judgment and award dated 10.2.2009 passed therein. In this appeal, there is also cross objection filed in No. 53/2010 by the claimant before the tribunal seeking enhancement of compensation. The said appeal and cross objection are taken -up together for disposal.

(2.) BRIEF facts leading to the appeal and cross objection are as under:

(3.) SIMILARLY , claimants before the tribunal have come up in cross objection seeking enhancement of compensation on the ground that notional income taken at Rs. 3,000/ - p.m., is on lower side and the same should have been taken at Rs. 4,500/ - p.m., if not at Rs. 6,000/ - p.m., as contended in the claim petition.