E. GOVINDAMMA Vs. K. SRINIVASULU

JUDGEMENT

(1.) THE claimants seven in number, who are mother aged about 74 years, wife aged about 54 years and married major daughter, four major sons, aged between 28 to 21 filed O.P. No. 543 of 2005 on the file of the Motor Accident Claims Tribunal -cum -Principal District Judge, Kurnool against the owner and insurer of the Auto bearing No. AP 21 V 6949 covered by Ex. B. 1 policy for a claim of Rs. 11,00,000/ - of which the Tribunal awarded Rs. 4,50,820/ - with interest at 7.5% per annum by award dated 07.12.2006.

(2.) IMPUGNING the said quantum of compensation is utterly low they preferred the present appeal against selfsame respondent with the contentions in the grounds of appeal that the award of Tribunal is contrary to law, Tribunal did not take the proper multiplier, did not take proper earning capacity, did not consider the perspective earning and to enhance required by law. Hence, to allow the appeal as prayed for.

(3.) THE 2nd respondent -insurer (1st respondent owner remained ex parte before the Tribunal did not choose to appear) contended that the award of the Tribunal is just and for this while sitting in appeal, practically there is nothing to interfere and hence to dismiss the appeal.