MAREPPA Vs. MUNEER PASHA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) These appeals are directed against the common judgment of the Motor Accident Claims Tribunal, Gulbarga, in MVC Nos.5/2012, 102/2012, 4/2012 and 101/2012. All these appeals are clubbed, heard together and disposed of by this common judgment.

(3.) The Tribunal has determined the monthly income of the deceased at Rs.3,000/-. Learned counsel for the appellant would contend that the monthly income of the deceased ought to have been determined at Rs.6,000/- in view of the determination made by this Court in identical cases. It is also contended that the compensation awarded under the different heads is inadequate. Accordingly, he seeks for enhancement of compensation.