R. JAGADISH Vs. KOTESH GOUDA

JUDGEMENT

(1.) Though the matter is listed today for orders, by consent of learned counsel appearing on both the sides, matter is heard for final disposal. This appeal is by the claimants in MVC No. 1432/2008 on the file of I Additional Civil Judge (Sr. Dn.) and MACT, Gulbarga and is directed against the judgment and award dated 01.12.2010.

(2.) The appellants-claimants are dissatisfied with the quantum of compensation. Their grievance is with regard to the Tribunal reckoning the monthly income of the deceased at Rs. 3,000/- p.m., though they have produced acceptable evidence to show that he was working as an electrician and was earning not less than Rs. 6,000/- p.m. The other grievance sought to be made out by the appellants is that the Tribunal has adopted a multiplier of 15' with reference to the age of the mother while the appropriate multiplier should have been with reference to the age of the deceased.

(3.) I have heard the learned counsel appearing on both the sides.