SHIVANNACHARI & ANR. Vs. BHASKAR CHAUDARY & ORS.

JUDGEMENT

(1.) The claimants not being satisfied with the compensation awarded by the M.A.C.T., Hunsur, passed in M.V.C. No. 48/2009 dated 1.9.2009 has preferred this appeal seeking enhancement of the same.

(2.) The following points are not in dispute. The claimants are the parents of one Ramu alias Ramachari who was a skilled carpenter earning a sum of Rs. 300.00 per day. He died in a motor accident on 30.12.2004 at about 10 a.m. near Hunsur on account of the rash and negligent driving of the Ambassador car bearing No.CAA 4177 which dashed against the deceased who was coming on his vehicle. On account of the accident, he sustained grievous injury. He was taken to K.R. Hospital, Mysore, and he succumbed to the injury.

(3.) The Tribunal considering the income of the deceased at Rs. 100.00 per day, deducting 50% of his income towards his personal expenditure assessed the loss of dependency at Rs. 18,000.00 p.a. and considering the age of the mother as 45, applied the multiplier of 13 has awarded a sum of Rs. 2,34,000.00 as compensation under the head loss of dependency. In addition to that a sum of Rs. 15,000.00 is awarded towards transportation of dead body, funeral and obsequies expenses. Thus, in all it awarded Rs. 2,49,000.00 as compensation to the claimants. Being not satisfied with the same, the present appeal is filed.