G B TANUJA Vs. G PALAKSHA REDDY

JUDGEMENT

(1.) MISC.Cvl.No.10711/2009 is allowed and delay of 366 days in filing the appeal is condoned on the condition that appellants are not entitled to interest for the delayed period.

(2.) THIS appeal is by the claimants for enhancement of compensation. The Tribunal awarded total compensation of Rs. 2,93,000/- for the death of deceased Manjunatha Reddy. Appellants are the legal representatives of the deceased.

(3.) IN my view, the income of the deceased could be taken as Rs.3,600/- per month and after deducting 1/3rd towards personal expenses, it would be Rs.2,400 p.m and the loss of dependency would be Rs.2,400 x 12 x 14 = 4,03,200. The claimants are entitled to another Rs.32,000/- towards other conventional heads. Thus, in all they are entitled to Rs.4,35,200/- with interest at 6% p.a.