MUNIRATHNAMMA Vs. K G VENKATESHWARULU

JUDGEMENT

(1.) THIS is an appeal by the claimant for enhancement of compensation.

(2.) CLAIMANT is mother of the deceased. The deceased was travelling in a tempo, when the said tempo reached Ammavarapalli, a lorry tearing No. AAA-8795 driven in a rash and negligent manner dashed against the tempo. Due to the said impact, the claimant's son sustained grievous injury and was taken to the government Hospital at Penugonda and from there he was shifted to NIMHANS, there he w,as inpatient from 17-9-2000 to 21-9-2000 and on 21-9-2000 he succumbed to the injury.

(3.) IT is stated that the deceased was aged about 23 years and was earning rs. 3,500/-per month. The Tribunal considering the evidence found that, the income of the deceased could be at Rs. 3,000/-, however, deducting 50% of the income towards personal expenses calculated the loss of dependency.