NALLAMILLI SYAMALA Vs. KONALA VENKAYAMMA

JUDGEMENT

(1.) The appeal is preferred by the claimants in O.P.No.316 of 1990 against the order dated 7-4-1993 on the file of the Motor Accidents Claims Tribunal-cum-II Additional District Judge, East Godavari at Rajahmundry.

(2.) A person by name Nagi Reddy, aged about 25 years, died in a tractor accident occurred on 26-6-1990. His wife and parents made a claim for Rs.2,00.000/- towards compensation under various heads. The Tribunal by taking into consideration the occupation of the deceased, assessed the loss of dependency at Rs.600/- per month and after applying the multiplier of 16, the Tribunal arrived at the total loss of dependency at Rs.1,15,200/-. The Tribunal also awarded Rs.5,000/- towards compensation for loss of consortium.

(3.) The learned counsel for the appellants submitted that the Tribunal ought to have awarded Rs.15,000/- towards loss of consortium and Rs.15,000/- towards compensation for loss to the estate. Since the request of the appellant is quite reasonable, I am inclined to award Rs.10.000/- more towards loss of consortium and Rs.15,000/- towards loss to the estate. The petitioners are therefore entitled to Rs.25,000/- more towards compensation as indicated above.