KASTURIBAI AND OTHERS Vs. KRISHNAGOUDA AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award passed by the Motor Accident Claims Tribunal, Basavan Bagewadi in MVC No. 291/2003 dated 21-6-2006.

(2.) Heard the learned counsel appearing for the parties and perused the material on record.

(3.) Learned counsel appearing for the appellant would contend that the Tribunal has not considered Ex. P.7 - the salary certificate of the deceased Sri Santosh Paragonde which establishes that he was drawing salary of Rs. 6,000/- per month working as Sales Executive in a private company. Accordingly, she seeks for enhancement of the compensation awarded by the Tribunal considering the salary as per the salary certificate produced before the Tribunal.