JAGDEVI Vs. KUTBUDDIN

JUDGEMENT

(1.) BEING dissatisfied with the quantum of compensation awarded by the Tribunal, the claimant in MVC No.669/08 on the file of III Additional Civil Judge (Sr. Dn.) and MACT, Gulbarga, have presented this appeal challenging the legality and correctness of the award dated 26.08.2009.

(2.) GRIEVANCE of the appellants -claimants is that the Tribunal has committed an error in reckoning the monthly income of the deceased at Rs.3,000/ - p.m. though there was cogent and acceptable evidence as to the vocation pursued by the deceased and the income earned by him. It is also their contention that the compensation awarded under the conventional heads is too law and warrants enhancement.

(3.) THE occurrence of the accident, and resultant death of the deceased Sharanappa Poojary is not in dispute. The finding recorded by the Tribunal as to the actionable negligence is also not challenged.