GEETHA AND ORS. Vs. M. SUSHEELA AND ORS.

JUDGEMENT

(1.) THOUGH this matter is posted for Admission, the same is taken up for final disposal with the consent of the learned counsel appearing for the parties.

(2.) THIS appeal by the claimants is directed against the judgment and award dated 2nd August 2014, passed in MVC No. 25/2013, by the Senior Civil Judge, Member, Additional Motor Accident Claims Tribunal, Hiriyur, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of a sum of Rs. 6,82,550/ -, awarded by Tribunal, after deducting 15% towards contributory negligence on the part of the owner of the Motor Cycle, as against their claim for Rs. 22,50,000/ -, is inadequate.

(3.) IT is the case of the appellants that, the deceased was aged about 35 years, doing sheep business and also agricultural work, earning a sum of Rs. 15,000/ - per month from sheep business and Rs. 2,00,000/ - per annum from agriculture and hale and healthy prior to the accident and the entire family was dependent on his income. But, on account of the untimely and unnatural death of the deceased, the appellants have lost the love and affection, inspiration and guidance, apart from social, financial and moral support and therefore, it is their case that they have to be compensated reasonably.