BANDAMEEDI SUVARNA Vs. A. JAIRUDDIN

JUDGEMENT

(1.) THIS appeal is an offshoot of the award dated 24.08.2001 in OP No.344 of 1998 passed by the MACT -cum -Additional District and Sessions Judge, Medak at Sangareddy (for short the Tribunal., whereby the Tribunal, for the death of one B. Rajeshwar, awarded compensation of Rs.8,70,000/ - and his disgruntled LRs. preferred the instant MACMA.

(2.) THE facts in brief are thus:

(3.) A . Challenging the award, learned counsel for appellants firstly argued that the Tribunal committed error in fixing the annual income of the deceased only at Rs.1,20,000/ - despite claimants projecting cogent evidence in the form of his income tax returns and other record showing much higher income.