GANGAMMA& ORS. Vs. NAGAMMA & ORS.

JUDGEMENT

(1.) This appeal by the claimants challenges the judgment and award dated 12.11.2010 entered by the learned Principal Senior Civil Judge and MACT, Tumkur, allowing M.V.C.No.644/2008 whereby, a compensation of Rs. 4,18,000/- with interest at the rate of 6 % per annum thereon is awarded with certain conditions as to apportionment of the compensation amongst the claimants inter se.

(2.) The brief facts of the case are:-

(3.) The learned counsel for the claimants Sri.Sunil K.N submits that the impugned judgment and award of the Tribunal are fraught with several illegalities. One of the apparent errors therein is that the monthly income of the deceased is taken only as Rs. 3,000/- as against Rs. 7,500/- asserted in the claim petition and the assertion stands fortified by the evidentiary material showing that deceased was the tiller of the land in question and he had Sheep Farming business.