APPI POOJARTHY AND OTHERS Vs. NAGARAJ NAIK

JUDGEMENT

(1.) STHOUGH the matter had come up for admission, with the consent of both parties, it is taken for consideration on merits.

(2.) THE legal representatives of one Narayana Poojary have preferred MVC No. 516/2009 on the file of the Civil Judge (Sr.Dn) and AMACT, Karkala, contending that Narayana Poojary died in a road traffic accident. Seek For compensation of Rs. 5,00,000/ -.

(3.) THE petitioners contend that Narayana Poojary was working as a coolie -cum -agriculturist, earning Rs. 7,000/ - per month. They were solely dependant on his income. Since the dependants are seven in number, they seek for enhanced compensation.