INTHRU MENDONSA Vs. RAGHUVEER DONGERAKERE

JUDGEMENT

(1.) These two appeals respectively by the claimants and by the insurer are directed against the same judgment and award dated 02/01/2014, passed in MVC No.134/2013, by the Senior Civil Judge and Additional Motor Accident Claims Tribunal, Karkala, (for short 'Tribunal').

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 6,20,000/- under different heads with interest at 8% per annum from the date of petition till its realization, as against the claim of the claimants for a sum of Rs. 55,00,000/-, on account of the death the deceased Sri. Mouris Mendonsa, in the road traffic accident.

(3.) It is the case of the claimants that the quantum of compensation awarded by the Tribunal is inadequate and it requires to be enhanced. Whereas, it is the case of the Insurer that, compensation awarded by the Tribunal towards loss of dependency is on the higher side and disproportionate to the income of the deceased and is liable to be reduced reasonably.