SEETABI AND ORS. Vs. SAVITA AND ORS.

JUDGEMENT

(1.) THIS is the appeal preferred by respondent Nos. 3 and 4 before the tribunal in MVC No. 26/2010 passed by the MACT -VIII at Muddebihal, who are the parents of the deceased Basu Chavan, for seeking enhancement of compensation and also challenging the correctness of apportionment of compensation awarded by the tribunal.

(2.) HEARD the arguments of learned counsel appearing for the appellant and also learned counsel appearing for respondent -Insurance Company.

(3.) THE respondent -Insurance Company has filed the written statement denying the income of the deceased and his avocation as a driver. It is also stated that the compensation claimed is exorbitant. Hence, sought for dismissal of the claim petition.