(1.) THE Appellants in MFA No. 9587/2007 is the claimants being unsatisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (for short 'the Tribunal') Tumkur, dated 5 -3 -2007 in MVC No. 656/2006 filed this appeal seeking for enhancement of the compensation. Challenging the quantum of compensation awarded by the Tribunal in favour of the claimants, M/s. Royal Sundaram Alliance Insurance Company preferred MFA No. 7328/2007.
(2.) THE brief facts of the case are as follows: The claimants are the wife, son and mother of deceased Ananthamurthy who died in a road traffic accident that occurred on 12 -4 -2006 at about 10.45 a.m. It was contended in the claim petition that, on 12 -4 -2006, the deceased Ananthamurhty was proceeding on his Hero Honda motorbike bearing registration No. KA -02/EJ -5969 on Bangalore -Tumkur Road, at about 10.45 a.m., when he reached near IOC Petrol Bunk, a lorry bearing registration No. KA -01/AE -9495 driven by its driver in a rash and negligent manner came from Bangalore side and dashed against the Hero Honda of the deceased Ananthmurthy, Ananthamurthy sustained serious injuries and immediately he was shifted to Government Hospital at Dabaspet, thereafter he was shifted to NIMHANS, however, he succumbed to injuries on the way. The claimants have contended that the deceased was aged about 47 years, working as an Assistant Teacher in Government P.U College, Thyamagondlu, Nelamangala Taluk drawing salary of Rs. 12,363/ - p.m. Due to the death of Ananthamurthy, they have lost their bread earner and they have claimed compensation of Rs. 10.00 lacs.
(3.) THE claimants being not satisfied with the quantum of compensation awarded by the Tribunal preferred this appeal inter alia contending that the compensation awarded by the Tribunal is on the lower side. The deceased was working as an Assistant Teacher in a Government P.U. College, aged about 47 years. The Tribunal has not taken into consideration the future prospects as per the decision reported in Smt. Sarla Verma and Others Vs. Delhi Transport Corporation and Another, AIR 2009 SC 3104 Sarala Verma. Further, the compensation awarded on the other heads is also on the lower side and sought for enhancement of compensation.