THIMMARAYAPPA Vs. P R MANJUNATH

JUDGEMENT

(1.) The Appellants are the father and mother of the deceased Megha, aged about 9 years, who died in the motor accident that occurred on 03.10.2003. They are before this Court praying for enhancement of compensation towards death of their daughter.

(2.) The Appellants are hereinafter referred to as 'the claimants'.

(3.) The Appellants/claimants have urged in the memorandum of appeal that the Tribunal erred in ignoring the evidence of P. Ws.1 and 2 that the deceased was earning 35/- to 40/- per day by working in a Tailoring shop. It is also contended that the deceased was aged about 10 years at the time of accident and in view of the decision reported in , ILR 2008 Kar 1819 (S. Sana Ulla and Anr. v. A.R. Shivashankar and Ors.), the tribunal should have been awarded compensation of 2,25,000/- instead of ?1,85,000/-