SHIVALILA AND ANOTHER Vs. PARAGOND AND ANOTHER

JUDGEMENT

(1.) The appellants/claimants have filed this appeal challenging the judgment and award in MVC No. 184/2014 on the file of the Additional Senior Civil Judge and MACT No. VI, Jamkhandi, whereby the tribunal has awarded a total compensation of Rs. 4,11,000/- with interest at 6% p.a. from the date of the petition till the date of deposit.

(2.) The claimants/appellants are the parents of deceased Santosh. Santosh died in a motor vehicle accident occurred on 26-2-2014. The contention of the learned counsel for the appellants is that the deceased was working as agricultural coolie and was earning Rs. 9,000/- per month. However, the Tribunal has taken the income of the deceased at Rs. 3,000/- per month and added 30% towards loss of future prospects for computation of loss of dependency. It is further argued that the compensation awarded under heads is also on the lower side.

(3.) On the other hand, learned counsel appearing for the respondent No. 2 - Insurance Company has sought to justify the impugned judgment and award.