PRABHAVATHI S.T. W/O LATE SHRI S. NAGARAJU Vs. THE MANAGING DIRECTOR KSRTC K. H. ROAD, NO. 160/A, 1 FLOOR SHANTHINAGAR, BANGALORE 27, G. K. SIDDANNA S/O KANAKAPPA AND GANGAMMA W/O G.K. SIDDANNA

JUDGEMENT

(1.) THIS appeal is by the claimants seeking enhancement of compensation awarded by the Tribunal. For the sake of convenience parties are referred to as they are referred to in the claim petition before the Tribunal.

(2.) AS there is no dispute regarding death of deceased S. Nagaraju in a road traffic accident occurred on 22.05.2008 due to rash and negligent driving of a KSRTC bus bearing registration No. KA 35 -A -4545 by its driver and liability of KSRTC, the only point that remains for my consideration in the appeal is: Whether quantum of compensation awarded by the Tribunal is just and proper or does it call for enhancement?

(3.) THE deceased was aged about 30 years at the time of his death in the accident and with regard to adding a portion of his salary to his income towards future prospectus, the learned counsel for the claimant submits that the deceased was working as a courier agent in an established courier company namely First Flight Couriers against a permanent post. In addition to his salary, he was getting other benefits such as ESI, Provident Fund and etc. and Rs.60/ - was deducted towards professional tax and therefore 50% of his salary has to be added to his income towards his future prospects.