MADIVALARA NINGAPPA Vs. M. KOMARAPPA

JUDGEMENT

(1.) Dissatisfied with the compensation awarded by the M.A.C.T., the claimants-appellants, parents of minor Madivalara Hallappa, who died on account of the injuries sustained in a road traffic accident which occurred on 04.11.2008, have filed this appeal.

(2.) Shri Y. Lakshmikant Reddy, learned advocate contended that the award passed by the Tribunal is meager and that it has failed to appreciate the evidence in the correct perspective by applying the correct principles of law in the matter and quantification of the loss of dependency. Reliance was placed on the decision in the case of Kishan Gopal and another vs. Lala and others, 2013 AIR(SCW) 5037 and a judgment dated 10.10.2013 passed in M.F.A. No. 24893/2010.

(3.) Shri M.K. Soudagar, learned advocate for the 2nd respondent on the other hand made submissions in support of the award made by the Tribunal.