BHEEM SINGH AND ORS. Vs. BABA AND ORS.

JUDGEMENT

(1.) THE appellants dissatisfied with the amount of compensation awarded for the death of Jalibai @ Meerabai in the accident that occurred due to the rash and negligent driving of the tipper bearing reg. No. AP -12/V -2719 on 11.08.2012 have filed this appeal, seeking enhancement.

(2.) THE Tribunal assessing the income at Rs. 5,000 -00 p.m., has granted a sum of Rs. 7,20,000 -00 towards loss of dependency by deducting 1/3 towards personal expenses of the deceased and total sum of Rs. 60,000 -00 was granted on conventional heads. Dissatisfied with the sum awarded, the present appeal is filed.

(3.) LEARNED counsel for the appellants submits that the compensation towards loss of dependency, assessment of the income and loss of consortium are on lower side and needs enhancement.