SHAKIRA Vs. KRISHNA KANCHAN

JUDGEMENT

(1.) NOTICE to respondent No. 1 is dispensed with.

(2.) THIS is a claimant's appeal against the judgment and award dated 3.11.2010 in MVC No. 1305/2008 on the file of the MACT. Kundapura seeking enhancement of compensation.

(3.) CLAIMANTS are wife, minor daughters and parents of the deceased. The deceased died in a road accident that occurred on 18.9.2008. Claimants allege that the deceased was a Manager in Royal Traders at Bhatkal and earning Rs. 7,500/ - p.m. and they have produced Ex.P6 showing the salary certificate. The Tribunal has taken the income of the deceased at Rs. 5,000/ - and calculated loss of dependency at Rs. 7.80.000/ -.