SARASAMMA AND ORS. Vs. KRISHNA AND ORS.

JUDGEMENT

(1.) THOUGH these appeals are posted for Orders, with the consent of learned Counsel appearing for both the parties, the matter is taken up for final disposal.

(2.) THE learned counsel for claimants contended that the quantum of compensation awarded by the Tribunal is inadequate and requires enhancement. Whereas it is the case of the appellant/insurer that the quantum of compensation awarded by the Tribunal is disproportionate to the income of the deceased and the same is liable to be modified. Thus, both felt necessitated to present these two appeals respectively.

(3.) THE said matter had come up for consideration before the Tribunal. The Tribunal in turn after due consideration of the oral and documentary evidence and the material available on record, assessed the income of the deceased at only Rs. 6,000/ - p.m. by deducting 1/3rd towards personal expenses and by applying the multiplier 18, awarded compensation of Rs. 12,49,000/ - towards loss of dependency and conventional heads with interest at 6% p.a. from the date of petition till the date of realization. Being dissatisfied with the impugned Judgment and Award passed by the Tribunal, the claimants and the Insurer herein felt necessitated to present these two appeals respectively.