AYESHA BEGUM Vs. V. CHANDRA MOHAN

JUDGEMENT

(1.) DISSATISFIED with the quantum of compensation awarded in O.P. No. 366 of 2007 by the Chairman, M.A.C.T -cum -III Additional Chief Judge, City Civil Court, Hyderabad (for short "the Tribunal"), the claimants preferred the instant M.A.C.M.A.

(2.) THE factual matrix of the case is thus:

(3.) A ) Criticizing the award as low and inadequate, learned counsel for appellants firstly argued that the Tribunal took a very low amount of Rs. 3,000/ - as monthly earnings of the deceased, despite the fact that he was studying B.Com. Final Year (Computers) and earning income by giving tuitions. In view of his educational qualification and bright future, the Tribunal ought to have taken Rs. 12,000/ - or atleast Rs. 10,000/ - as his monthly earnings. In view of the low income fixed by the Tribunal, the compensation for loss of dependency became substantially low. He submitted that in the following decisions in similar circumstances, the income of the concerned deceased who were students, was taken on much higher side.