SMT M. LALITHA Vs. E. SRINIVAS

JUDGEMENT

(1.) Aggrieved by the grant of compensation of Rs. 1,76,000.00 as against a claim of Rs. 2,50,000.00, vide order, dated 10.12.2004, passed in O.P.No.1210 of 2002 by the Motor Accident Claims Tribunal-cum-IX Additional Chief Judge (FTC), City Civil Court, Hyderabad ('the Tribunal', for brevity), the claimants preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 ('the Act', for brevity), seeking enhancement of compensation.

(2.) Heard both sides. Perused the record.

(3.) The learned counsel for the appellants-claimants would contend that the deceased-M.Krishna was aged 37 years as on the date of subject accident. He was a Mason and was earning Rs. 5,000.00 per month and supporting his family members. The Tribunal granted a meagre compensation of Rs. 1,60,000.00 towards loss of dependency and also granted meagre compensation under different heads and ultimately prayed to enhance the compensation as claimed.