NATIONAL INSURANCE CO. LTD DIVISIONAL OFFICE NO. 2 RASIK CHAMBER OPP. CENTRAL MARKET, MANGALORE, NOW REPRESENTED BY ITS REGIONAL MANAGER, NATIONAL INSURANCE CO. LTD., REGIONAL OFFICER, SUBHARAM COMPLEX. 144, M.G. ROAD, BANGALORE 56001 Vs. SURESH

JUDGEMENT

(1.) THIS appeal is by the insurer challening the quantum of compensation awarded by the Member MACT -IV & III Additional District Judge, Dakshina kannada, Mangalore in MVC No. 841/2007 dated 02.12,2007

(2.) THE deceased Mr. Rohan S Suvarna died in the accident occurred on 30.04.2007 near Mangalore due to the rash and negligent which driving of the driver of the Bus bearing No. KA.19C -3 which dashed Against the Motor cycle, the tribunal has awarded total compensation of Rs. 9,36800/,

(3.) ACCORDING to the appellant, the tribunal ought to have deducted 50% of the income of the deceased. The tribunal has erred in taking conveyance reimbursement of (sic) 1,000/ - and performance incentive of Rs. 3.000/ - as part of salary for calculation of loss of dependency.