ANAND KUMAR Vs. SRI ANANTHAIAH MAJOR

JUDGEMENT

(1.) THE claimants being not satisfied with the compensation awarded to them by the MACT, Bangalore, in MVC No. 2659/05 dt. 18.1.2007 have preferred this appeal for enhancement. The appellants -1 and 2 are the parents of one Nitin Kumar Agarwal, who died in a road traffic accident occurred on 14.1.2005 at about 1.30 a.m. near Jeevan Sabdgta Trust at Raghuvanhalli village on account of rash and negligent driving of the driver of the lorry bearing No. MYA 2722, which lorry dashed against the car of the deceased bearing regn. No. KA 12/2356. The deceased was doing business in Sanitary taps. He was unmarried and aged about 29 years and earning a sum of Rs. 10,000/ - p.m. The Tribunal considering the income of the deceased at Rs. 5,000/ - p.m. deducting 50% of his income towards personal expenditure assessed the loss of dependency at Rs. 3,30,000/ -. In addition to that a sum of Rs. 20,000/ - is awarded under the conventional heads. Thus, in all a sum of Rs. 3,50,000/ - has been awarded as compensation. Being not satisfied with the compensation awarded to them the appellants have preferred this appeal for enhancement.

(2.) WE have heard the counsel for the parties.

(3.) MR . Mahesh, supporting the Judgment of the Tribunal requests the court to dismiss the appeal.