HULIGEMMA Vs. RAURAM

JUDGEMENT

(1.) This cross-objection and appeal are at the instance of the claimants seeking enhancement and the insurer restricting its ground of objection only to the monthly income of the deceased against the judgment and award dtd. 21/8/2019 passed in M.V.C. No.182/2015 by the Senior civil Judge & MACT, Kushtagi (for short, 'the Tribunal').

(2.) Detailed reference to the facts of the case are not necessary in view of the limited grounds urged in support of the two appeals before us. In any case, the learned Tribunal has made a detailed narration of the facts in the impugned judgment and award.

(3.) Learned counsel for the claimants-cross objectors submits in support of his cross-objections that since the deceased was a mason, the income taken at Rs.9,000.00 per month is insufficient and is on the lower side, and the learned Tribunal should have considered the same at a higher quantum and thereby should have granted enhanced compensation, and therefore, the cross- objection is required to be allowed and compensation awarded is required to be scaled up.