MAILARAPPA CHANNABASAPPA IDAGURI Vs. PRABHU

JUDGEMENT

(1.) THOUGH matter is listed for orders, by consent of learned advocates, it is taken up for final disposal.

(2.) HEARD Sri S.M. Kalwad, learned advocate appearing for the claimants and Sri R.R. Mane, learned advocate appearing on behalf of respondent No. 3. Notice to respondent Nos. 1 and 2 has been dispensed with by order of even date.

(3.) TRIBUNAL after appreciation of evidence has held that deceased Devappa Mariyappa Idagudi is the uncle of the claimants (father's elder brother) and claimants being aged 50 years and 42 years were having their own avocation of agriculture and they were not dependent on the deceased. Hence, Tribunal has not awarded any amount towards loss of dependency. It is this judgment and award which has been assailed by the claimants in the present appeal seeking compensation for "loss of dependency" by relying upon the judgment of this Court in Managing Director, Karnataka State Road Transport Corporation Vs. K.S. Venkataramappa and Others reported in : 2003 ACJ 597.