KALINDA AND ORS. Vs. SHIVAKUMAR AND ORS.

JUDGEMENT

(1.) Claimants' appeal in which they have sought for modification of award dated 03.02.2017 passed in MVC No.466/2014 on the file of the Additional MACT and Principal Senior Civil Judge and CJM at Bidar.

(2.) It is undisputed relating to accident. Claimants are dissatisfied and aggrieved in respect of deduction of 1/4th towards personal and living expenses of the deceased, multiplier adopted and other heads like loss of love and affection.

(3.) Learned counsel for the appellants submitted that having regard to number of dependants, deduction towards personal and living expenses of the deceased should have been 1/5th and not 1/4th. Further, age of deceased has not been taken into consideration for the purpose of identifying multiplier and it should have been '14' instead of '13'. It was further contended that a meager amount of Rs.25,000/- has been awarded under the head of loss of love and affection.