SIDDALAIAHNAVAR DODDASANNAPPA Vs. HASSAIN

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is filed under Section 173(1) of the Motor Vehicles Act,. 1988 against the judgment and award dated 08.10.2010 passed in MVC No. 566/2009 on the file of Principal Senior Civil Judge & JMFC -cum -Member, MACT -IV, Hospet, partly allowing the claim petition and seeking for enhancement of compensation. With the consent of the learned counsel for the appellants as well as the learned counsel for the respondents, this matter was heard on merits. The materials placed before this Court is sufficient to dispose of this case at this stage.

(2.) THIS is a claim petition filed under Section 163A of the Motor Vehicles Act, praying for compensation for the death of one Parashuram. The Claims Tribunal has awarded compensation of Rs.2,99,000/ - taking into consideration the income of the deceased at Rs.3,000/ - per month and applying multiplier of '11'.

(3.) THE maximum income that can be assessed under Section 163A of the Motor Vehicles Act is Rs.3,333/ -, out of which 1/3rd has to be deducted. In the instant case, the Claims Tribunal has awarded compensation of Rs.2,99,000/ - with interest at 6% per annum.