MANAGER Vs. MAMATHA CHANDRAPPA ALIAS CHANDRA AND OTHERS

JUDGEMENT

(1.) The Reliance General Insurance Company Limited has filed this appeal challenging the legality and correctness of the judgment and award dated 30-3-2015 made in MVC No. 4303/2013 passed by the Motor Accident Claims Tribunal, Bangalore (hereinafter referred to as 'the Tribunal' for short) whereby the Tribunal has fastened liability on them to compensate the claimants.

(2.) The main grievance of the appellant is that the deceased did not have any stable income and the future prospects of 50% of the income added by the Tribunal while awarding loss of dependency is contrary to law. Further, the compensation awarded towards conventional heads also required to be modified and hence sought for allowing the appeal.

(3.) The facts leading to the filing of this appeal are as under: