SHARADAMMA AND ORS Vs. M VASUDEVAN AND ORS

JUDGEMENT

(1.) This is a claimants' appeal seeking enhancement of compensation in respect of death of their sole breadearner.

(2.) For the sake of convenience, the parties in this appeal are referred to by the rank as they are arrayed in the claim petition before the Tribunal.

(3.) Claimants are the mother and sisters of the deceased Suresh. According to the claimants, the deceased was aged about 24 years and was working as an Electrician under a private contractor earning Rs.6,000.00 per month. On the date of the accident i.e. 09.04.2006 the deceased along with his father and younger brother were proceeding in a Tata Sumo vehicle bearing No.KA-35 MB-2646 from Hubli to Donimalai.