(1.) THE appellant has filed this appeal challenging the compensation awarded to the respondents for the death of Srinivasa in a motor vehicle accident.
(2.) RESPONDENTS 1 and 2 herein are the parents of Srinivasa (the deceased). On 25 -10 -2009 Srinivasa was proceeding on his Motor Cycle alongwith his friend on Malavalli -Kollegal road and at that lime a KSRTC bus bearing No.KA -01 -F -7746 came in a rash and negligent manner from the opposite direction and hit the Motor Cycle. Srinivasa sustained grievous injuries and died at the spot. He was a Diploma holder and said to have been working in Coats India Limited. He was earning Rs. 14,000/ - p.m. The respondents being the parents and brothers of the deceased claimed the compensation. The appellant appeared and contested the claim. During the enquiry PWs.1 and 2 were examined and the documents Exs.P. 1 to 11 were marked. The Tribunal on appreciation of the material on record held actionable negligence on the part of the driver of the Bus and assessing the income at Rs.6,000/ - p.m. and adopting the appropriate multiplier and granted compensation of Rs.7,20,000/ - towards loss of income. It deducted 1/3 towards personal expenses of the deceased. It granted additional sum of Rs.25,000/ - under conventional heads. Aggrieved by the quantum of compensation awarded, this appeal has been preferred.
(3.) THE documents produced at Exs.P.7 to 11 reveal that the deceased after completion of SSLC studied Diploma and the Diploma Certificate has been produced at Ex.P.7. The marks card has been produced at Ex.P. 10. It is in the evidence of PW. 1 that the deceased was working in Coats India Limited, Bangalore as Computer Operator. Infact, no documents have been produced to prove his services in the said Company. Except the oral evidence on record, there is no other material.