RUKMAWWA & OTHERS Vs. VIJAYKANT & ANOTHER

JUDGEMENT

(1.) This appeal by the claimant is against the judgment dated 28-11-2013 in MVC No. 238/2013 on the file of the First Additional Senior Civil Judge and MACT No. VI, Bijapur.

(2.) With the consent of learned counsel for the parties, this appeal is taken up for final disposal.

(3.) One Laxman aged about 22 years died in a motor vehicle accident. His mother and the brothers filed a claim petition under Section 166 of the M.V. Act. The claim petition as opposed by the Insurance Company. It came up for consideration before the tribunal. The tribunal by taking income of the deceased at Rs. 5,000/- per month and adopting multiplier "18" and by deducting 1/2 of his income towards personal and living expenses, determined the compensation under the loss of dependency amounting to Rs. 5,40,000/-. In addition to that the tribunal has awarded a sum of Rs. 45,000/- under conventional heads. Thus the tribunal awarded a total compensation of Rs. 5,85,000/-. The claimants are dissatisfied with the quantum of compensation awarded by the tribunal which made them to prefer this appeal.