SAKAMMA AND ORS. Vs. MANU DAYAKAR AND ORS.

JUDGEMENT

(1.) THE appellants in MFA.24528/13 are the wife and daughter of the deceased. They have filed the appeal seeking enhancement of compensation by modifying the judgment and award dated 30.9.2013 passed in MVC.344/12 granting compensation of Rs. 7,65,000/ - with interest at 6% p.a. from the date of petition.

(2.) MFA .24980/13 is filed by the Insurance Company seeking to set aside the judgment and award dated 30.9.13 passed in MVC.344/12 and in the alternative to reduce the compensation awarded.

(3.) IT was also contended that prior to the accident, deceased was hail and healthy and was doing agricultural work and was also carrying on Poultry Farming work after retirement from RAMCO Industries, Karur. He used to earn Rs. 25,000/ - per month and the claimants/petitioners were completely depending upon the income of the deceased. Due to untimely death of the deceased, the claimants were suffering mental pain and agony and financial loss.