MMEGOWDA S/O LAKKANNAGOWDA Vs. M CHANDRAKALA

JUDGEMENT

(1.) The claimants have filed this appeal for enhancement of compensation. The claimants are the parents of deceased T.Manjunatha, aged about 20 years. The claim petition was filed under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'Act', for brevity) alleging that the deceased was earning a sum of Rs.5,000/- per month.

(2.) The Tribunal determined the income of deceased at Rs.3,000/- p.m. and deducted 50% of the same towards his personal and living expenses and adopted multiplier appropriate to the age of mother of the deceased.

(3.) I have heard the learned Counsel for parties.