JATAVATH GAMSI Vs. P. PUNDARIKAKSHA RAO

JUDGEMENT

(1.) This appeal is directed by the claimants against the award and decree dated 09.09.2005 passed by the Additional Metropolitan Sessions Judge for the trial of Jubilee Hills Car Bomb Case-cum- Additional Family Court-cum-XXIII Additional Chief Judge, Red Hills, Nampally, Hyderabad (for short 'the Tribunal), in O.P.No.746 of 2003, whereby the Tribunal awarded compensation of Rs.1,25,000/- on account of the death of the deceased Jatavath Babu in a motor vehicle accident that occurred on 06.11.2002, as against the claim of Rs.1,50,000/-.

(2.) For the sake of convenience, the parties are hereinafter referred to as arrayed in the Tribunal.

(3.) Learned counsel for the claimants contended that the notional income taken by the tribunal is very low, whereas, as per the decision of the Apex Court in Kishan Gopal and another v Lala and others, 2013 ACJ 2594 notional income can be granted at Rs.30,000/- per annum and hence, prayed to enhance the just and proper compensation.