L Narayana Swamy, J. - (1.)M.F.A. No.2522/2016 is filed by the Mother and sister of the deceased made a claim petition in MVC No.649/2015 before the VI Addl. District Judge and AMACT., Tumkur seeking compensation for the road traffic accidental death of Ravikiran on 15.05.2014.
(2.)It is their case that the deceased was earning about Rs.35,000/- per month by milk vending and labour work and he was the only earning member of the family and the claimants were depending upon the earnings of the deceased.
(3.)After having issued notice to the respondent- Insurance Company, the Tribunal has awarded compensation of Rs.6,25,000/- of which, Rs.5,85,000/- is on 'loss of dependency'. The Tribunal has fixed the liability on the owner for the reason that Tractor-Trailer which was involved in the accident is above 7,500/- kgs and it is considered as transport vehicle in view of Section 2(21) of the M.V. Act