MANJUNATH Vs. REVANSIDDAPPA

JUDGEMENT

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

(2.) Since these appeals arise out of the common judgment rendered by the Motor Accident Claims Tribunal, Gulbarga in MVC Nos.1227/2012 and 1228/2012, both the cases are heard together and disposed of by this common judgment.

(3.) Learned counsel appearing for the appellant would contend that in MVC No.1227/2012 the claimant was an agricultural labourer and the Tribunal has determined the monthly income of the injured @ Rs.4,000/- contrary to the normal determination made by this Court regarding the monthly income of the victim of the road traffic accident of the year 2012 @ Rs.6,500/-. Learned counsel further contends that the compensation awarded under the different heads is meager and the same requires to be suitably enhanced.