LAWS(KAR)-2011-12-304

GOWRAMMA, W/O, LATE CHANDRAPPA Vs. SRI. M.A. VIJAYAMUTTU S/O. LINGAMUTTU, MAJOR, (LORRY OWNER BEARING NO. K.A.01-D-7989) D.NO. 22-1, 1ST CROSS, CHAMARAJPETE, BANGALORE - 560 018, BRANCH MANAGER NATIONAL INSURANCE CO. LTD., BRANCH OFFICE, NO. 163

Decided On December 09, 2011
Gowramma, W/O, Late Chandrappa Appellant
V/S
Sri. M.A. Vijayamuttu S/O. Lingamuttu, Major, (Lorry Owner Bearing No. K.A.01 -D -7989) D.No. 22 -1, 1St Cross, Chamarajpete, Bangalore - 560 018, Branch Manager National Insurance Co. Ltd., Branch Office, No. 163 Respondents

JUDGEMENT

(1.) THOUGH the matter has come up for orders, the same is taken up for final disposal with the consent of the counsel appearing for both the parties.

(2.) THIS appeal by the claimants is directed against the judgment and award dated 01.02.2007 passed by the Civil Judge (Sr.Dn.) and Addl. CJM, Addl. MACT, Arsikere in MVC No. 125/2004, on the ground that the compensation awarded by the Tribunal is on the lower side and needs enhancement.

(3.) THE Tribunal has assessed the income of the deceased Late. Chandrappa at Rs. 80/ - per day and awarded Rs. 2,65,400/ - along with interest at 6% p.a. from the date of petition till date of payment. Being aggrieved by the judgment and award, passed by the Tribunal, the claimants have filed this appeal seeking enhancement of compensation.