CHANNABASAPPA Vs. C R MURALI

JUDGEMENT

(1.) THOUGH these appeals are posted for Admission, with the consent of the learned counsel appearing for the parties, they are taken up for consideration and are disposed of as follows:

(2.) THESE two appeals respectively by the claimants and the Insurer are directed against the same judgment and award dated 24th January, 2011 passed in MVC No.187/2009, by the Senior Civil Judge and JMFC and Motor Accident Claims Tribunal, Arasikere, (for short, 'Tribunal').

(3.) WHILE the claimants have filed the appeal seeking enhancement of compensation on the ground that, the compensation of Rs. 4,52,000/ - awarded by Tribunal in their favour is inadequate and needs to be enhanced; the Insurer has filed the appeal, seeking to reduce the compensation, on the ground that the Tribunal is not justified in deducting 1/3rd towards the personal and living expenses of the deceased and adopting the multiplier on the basis of the age of the deceased, since the deceased was a bachelor, in which case, 50% ought to have been deducted and age of the younger parent has to be considered for adopting multiplier.