VARIJA B. SHETTY W/O. BALAKRISHNA SHETTY AND BALAKRISHNA SHETTY S/O. LATE HONNAYYA SHETTY Vs. K. SUNDARA S/O. KUNJANNA GOWDA, ASHOK KUMAR S/O. LATE NEMIRAJA BALIPA AND UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) THE matter is listed for admission. Lower Court records are received. With the consent of learned Counsel for parties, it is taken up for final disposal.

(2.) THE parents of deceased Surendra Shetty, who died in a motor vehicle accident that took place on 8.2.2007 have filed this appeal for enhancement of compensation.

(3.) THE claimants haw contended that deceased was working as a Supervisor in. 'Shiva Caterers' at Bombay and he was earning a sum of Rs. 10,500/ - p.m. The tribunal has found that, evidence adduced by claimants consisted of interested testimonies of mother and elder brother of deceased. The tribunal has determined the income of deceased at Rs. 6,000/ - p.m. though the evidence adduced by claimants is not satisfactory. In the circumstances, there are no reasons to further enhance the income of deceased.