DIVISIONAL MANAGER ORIENTAL INSURANCE CO LTD Vs. SHARNAMMA

JUDGEMENT

(1.) This appeal is by the insurance company against the judgment and award dated 10.08.2016 in MVC No.469/2013 passed by the III Addl. Senior Civil Judge & MACT, Kalaburagi on quantum of compensation.

(2.) The claimant-mother had filed MVC No.469/2013, claiming compensation under Sec. 166 of the Motor Vehicles Act for the death of her son- Ramesh in a motor accident on 17.08.2012, while he was proceeding on motorcycle bearing No.KA-37/H- 3476. The Tribunal after enquiry based on the material on record, granted total compensation of Rs.8,61,000.00 with interest at the rate of 6% p.a. from the date of claim petition till payment.

(3.) The present appeal is filed against the quantum of the compensation granted by the Tribunal by contending that the income of the deceased has been taken at Rs.7,000.00 p.a. without there being any basis and any record to show the earning of the deceased. Further, the insurance company contends that the claimant is not entitled for compensation on the head of loss of consortium.