G. MAYABBA Vs. SRIRAM GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal is filed by claimants/appellants challenging the judgment and award passed by the First Additional Senior Civil Judge and MACT, Mangalore, D.K., in MVC No.1646/2016 dtd. 23/3/2018 for enhancement of compensation awarded by the Tribunal.

(2.) Claimants have filed claim petition under Sec. 166 of the M.V Act claiming compensation of three lakhs on account of death of Mr. Mohammed Ashiq @ Ashiq on 2/12/2015 in a road traffic accident. The Tribunal after assessing the oral and documentary evidence has awarded a total compensation of Rs.10,33,000.00. Being aggrieved by this award, the claimants have come in appeal.

(3.) The short point urged is that the future prospects were not added while calculating loss of dependency.