SURESH B.R. Vs. N. GNANA MURTHY

JUDGEMENT

(1.) THIS appeal by the claimants is against the judgment and award dated 18.1.2011 in M.V.C. No. 3989/2008, whereby the Tribunal awarded a total compensation of Rs. 3,90,000/ - on account of death of the deceased aged about 20 years, an engineering student.

(2.) THE brief facts which gave rise to this appeal are as under: -

(3.) DISSATISFIED with the quantum of compensation, this appeal is preferred by the claimants on the ground that the income of the deceased taken at Rs. 4,000/ - p.m. by the Tribunal is on the lower side; that the deceased was a bright engineering student studying in sixth semester and was the only son, that the compensation awarded under the conventional heads is also on the lower side and requires to be enhanced.