B N SHESHADRI Vs. ANILKUMAR T J

JUDGEMENT

(1.) This appeal is directed against the judgment and award in MVC No.1417/2012 dated 02-09-2013 on the file of the II Additional District and Sessions Judge and Additional Motor Accident Claims Tribunal at Hassan.

(2.) Ganesh, son of the appellants died in a motor vehicle accident occurred on 13.7.2012. The claim petition filed by the appellants / claimants was allowed in part and a total compensation of Rs.5,23,000/- was awarded.

(3.) The contention of the learned counsel for the appellants is that the deceased was working as an agriculturist and was also doing business. He was earning more than Rs.8,000/- per month. However, the Tribunal has taken his income at Rs.4,500/- per month. Therefore, the award of compensation towards loss of dependency is on the lower side.