LAXMEGOWDA Vs. NAGARAJU R

JUDGEMENT

(1.) THE deceased in M. V. C. 2669/95, one Sarojarnina an inmate of the lorry died in a motor vehicle accident. The petitioners are the husband and son. the Tribunal awarded compensation in a sum of Rs. 1,16,000/- with interest at 6% p. a. from the date of petition till payment and directed the owner and insurer to pay the same. The petitioners are in appeal seeking enhancement.

(2.) THE deceased was a housewife and agriculturist. The income of the deceased is stated to be rs. 900/- p. m. AS per the unit system, Rs. 300/- is to be defrayed towards personal expenses.

(3.) THE total loss of dependency would be Rs. 1,08,000/- (600 x 10 x 12 ). The 1st petitioner is entitled to Rs. 10,000/- for loss of consortium and the petitioners are entitled to Rs. 10,000/-towards loss of expectancy, Rs. 3,000/- towards medical expenses and Rs. 3,000/towards funeral expenses; in all, petitioners are entitled to Rs. 1,31,000/- with interest at 6% p. a. from the data of petition till payment as against Rs. 1,16,000/- awarded by the Tribunal.