NARASIMHA MURTHY S/O SRI HOSURAPPA Vs. SRI J.D. MANJUNATH S/O SRI DODDAVEERAPPA

JUDGEMENT

(1.) MFA 553/2009 is filed by the claimants and MFA 781/2009 is filed by the Insurance Company. Though the matter had come up for admission, with the consent of both parties, it is taken for consideration an merits.

(2.) THE claimants are the father, mother and sister of the deceased Niranjanamurthy. They have filed the claim petition under Section 163 -A of the Motor Vehicles Act claiming compensation of Rs. 10,00,000/ -. The Tribunal, after assessing the income as per the Schedule II has awarded compensation of Rs. 3,24,000/ -.

(3.) PER contra, learned counsel for the Insurance Company contend that the claim being under Section 163A of the M.V. Act, the method adopted by the Tribunal is not correct.