KADEESA AND OTHERS Vs. GOVINDANKUTTY NAIR AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the award in OP(MV) No.1217/2009 of Motor Accidents Claims Tribunal, Kozhikode by the dependents of the deceased Ahamed Kutty. On 14.09.2008, the deceased sustained injuries in a motor accident, while undergoing treatment he died at Medical College Hospital and the learned Tribunal awarded compensation of Rs. 82,500/- with 7% interest and cost. Being aggrieved by that, dependents preferred this appeal.

(2.) The learned counsel appearing for the appellant contended that the deceased was an Agriculturist and was getting Rs. 6,000/- per month, but the learned Tribunal took Rs. 2,000/- as his monthly income.

(3.) Apex Court in National Insurance Company v. Pranay Sethi [2017 (4) KLT 662 (SC)] held as follows: