GOWRLAMMA Vs. POTHAPPA

JUDGEMENT

(1.) This appeal by the appellants-claimants is against the judgment and awad dated 4-2-2013 in MVC No. 3915/2011 on the file of Motor Accident Claims Tribunal and XIX Addl. Small Causes Judge, Bangalore, questioning the quantum of compensation awarded by the tribunal.

(2.) The deceased while proceeding on 19-5-2011 at about 3.00 p.m. on N.H.-7, a Mahindra Tempo Goods carrier bearing registration No. AP-02-X-7511 came in rash and negligent manner and dashed against him, as a result he sustained grievous injuries and while undergoing treatment in NIMHANS, he died. His wife and children filed a claim petition under Section 166 of the M. V. Act claiming compensation on the ground that the deceased was the only earning member of the family, he ws earning Rs. 10,000/- per month from his milk vending business and agriculture and was contributing his entire income for the maintenance of the family.

(3.) The claim petition was opposed by the insurer of the vehicle involved in the accident. It came up for consideration before the tribunal and the tribunal on appreciation of oral and documentary evidence awarded a total compensation of Rs. 3,62,000/- with 8% interest by the impugned judgment and award. Dis-satisfied with the quantum award, this appeal is preferred.