LAXMIDEVI Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) CLAIMANTS ' appeal for enhancement of compensation not being satisfied with the judgment and award dated 31.10.2012 passed by the MACT and District & Sessions Court, Koppal, in M.V.C. No. 361/2011.

(2.) BY consent of learned advocates, appeal is taken up for final disposal.

(3.) IT is the contention of Sri Chandrashekhar P. Patil, learned counsel appearing for the claimants that he would not press his ground insofar as contributory negligence apportioned by the Tribunal but would seek for enhancement of compensation on the ground that the Tribunal committed an error in considering the income of the deceased at Rs. 6,500/ - instead of Rs. 12,000/ - per month since on the date of the accident, deceased was earning Rs. 200/ - per day as batta apart from Rs. 6,000/ - of salary i.e., his total earning was Rs. 12,000/ - p.m. He would also submit that the compensation awarded by the Tribunal under the conventional heads is on the lower side. Hence, he seeks for enhancement of compensation.