RAFIK AHAMED Vs. MAHABUBSAB

JUDGEMENT

(1.) These three appeals are filed by the claimants calling in question the common judgment and award dtd. 4/7/2020 passed by the Senior Civil Judge and MACT, Saundatti, in MVC Nos.403/2018, 404/2018 and 405/2018.

(2.) The facts, in brief, are that on account of a road traffic accident, the claimants' sustained injuries and filed claim petitions before the Tribunal seeking compensation. The Tribunal, after considering the oral and documentary evidence, partly allowed the claim petitions and awarded compensation. Being dissatisfied with the quantum of compensation awarded, the claimants have preferred these appeals seeking enhancement.

(3.) Learned counsel appearing for the appellants- claimants contends that the Tribunal has taken the monthly income of the claimant in MVC No.403/2018 at Rs.7,000.00, which is on the lower side. It is submitted that as per the chart prepared by the Karnataka State Legal Services Authority for the year 2018, the notional income ought to have been taken at Rs.10,250.00 per month. It is further submitted that the Tribunal has otherwise correctly assessed the age, disability and multiplier and therefore only enhancement under the head of loss of future income is sought in MFA No.100724/2020. In respect of MFA Nos.100760/2020 and 100761/2020, it is submitted that the compensation awarded is just and reasonable and no modification is sought.