MUNIYAMMA Vs. P CHANDRA RAJU

JUDGEMENT

(1.) This appeal by the appellant/claimant seeking enhancement of the compensation awarded by the Tribunal.

(2.) As there is no dispute regarding the death of Nanjundappa in a road traffic accident occurred on 25.10.2010 due to rash and negligent driving of a car bearing registration No. KA-04/MH-5238 by its driver and liability of the insurer of the said vehicle, the only point remains for consideration is;-

(3.) Sri. Jagadish P.R. for Smt. Suguna R. Reddy, learned counsel appearing for the appellant submits that despite producing the RTC extracts at Ex.P-11 and passbook at Ex.P-12 issued by the Department of Sericulture and substantianing that the deceased by doing agriculture and sericulture work was earning more than Rs.3,00,000/- to Rs.4,00,000/- per annum, the Tribunal has committed an error in assessing the income of the deceased at Rs.4,000/- per month and awarding a meager compensation towards loss of dependency. He further submits that even compensation awarded under conventional head also is on the lower side. Therefore, he prays for allowing the appeal by enhancing the compensation awarded by the Tribunal.