SHAKUNTHAL M. AND ORS. Vs. MURTHY AND ORS.

JUDGEMENT

(1.) Claimants 1 and 4 in M.V.C. No. 9290/2008 on the file of the Motor Accident Claims Tribunal, Bangalore have come up in this appeal seeking enhancement of compensation for the death of B.A. Hanumanthappa who is the husband and father of appellants 1 and 2 respectively.

(2.) The brief facts leading to this appeal are as under:

(3.) In the court below though the claimants contended that deceased Hanumanthappa was security guard, earning Rs. 10,000/ - per month and that he was also carrying out agricultural activity and he was getting income out of the same, they were not able to establish either employment or income, hence the court below took his income notionally at Rs. 3,000/ - and awarded compensation to the claimants in a sum of Rs. 4,59,000/ - towards loss of dependency and Rs. 30,000/ - compensation under conventional heads and Rs. 5,000/ - towards medical expenses for the period when he was under treatment after the accident before his death. Being aggrieved by the quantum, first and fourth claimants in the claim petition have come up in this appeal.