ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED Vs. ANNAYAPPA

JUDGEMENT

(1.) MFA4365/2012 is filed by the claimant for enhancement of compensation.

(2.) The claim petition was filed under Section 163-A of the Motor Vehicles Act, 1988 for the death of deceased Bharath Lome by his father. It is not in dispute that claimant is the sole dependant of deceased.

(3.) The learned counsel for claimant would submit that the tribunal has awarded compensation of Rs. 1,75,000/- by treating the deceased as a non-earning member and taking his notional income at Rs. 15,000/-.