SULOCHANAMMA @ SHANKRAMMA Vs. RUDRAPPA S/O RAMAPPA VADDAR

JUDGEMENT

(1.) This appeal by the claimants is directed against the judgment and award in MVC No.176/2013 dated 1.8.2014 on the file of the Senior Civil Judge & Addl. MACT, Koppal.

(2.) The claimants are the wife and children of one Shivamurthappa Erabi, who died in a motor vehicle accident occurred on 14.2.2013. The claimants filed the aforesaid claim petition seeking compensation in a total sum of Rs.25,80,000/-.

(3.) Learned Counsel for the appellant/claimants would contend that the deceased was doing agriculture and milk vending business and earning more than Rs.12,000/- per month. The Tribunal has taken his income only at Rs.4,500/- per month for the purpose of computation of loss of dependency. It is argued that the compensation awarded under other heads is also on the lower side. It is further argued that the Tribunal is not justified in deducting 25% of the compensation out of the total compensation determined by it on the ground that the deceased was not holding a valid licence.