E.K. GIRIJAMMA W/O E.R. KOTRAPPA Vs. SHANKAR S. LADWA S/O NAGENDRAPPA

JUDGEMENT

(1.) THESE two appeals are directed against the judgment and award in M.V.C. Nos. 4 and 5/2006 dated 22.3.2007 on the file of Addl. M.A.C.T., Hiriyur whereas, Cross -objection is filed by the claimants against the judgment and award in M.V.C. No. 4/2006.

(2.) APPEALS are by the insurer, questioning the quantum of compensation whereas, cross -objection is filed for enhancement of compensation.

(3.) THE facts, which are not in dispute are that, the deceased in M.V.C. Nos. 4 and 5/2006 were husband and wife. Both the husband wife and their minor children died in the accident. The claimants are parents and in -laws of the deceased. It is also not in dispute that the deceased in M.V.C. No. 4/2006 was a practicing Advocate and it is on record that, he had put in practice of 12 years. He was also in the panel of Insurance Company and had a good private practice also. In M.V.C. No. 4/2006, the Tribunal has taken the income of the deceased at Rs. 10,000/ - per month and after giving deduction of 50% has calculated the loss of dependency at Rs. 5,40,000/ - and in case of deceased in M.V.C. No. 5/2006, Rs. 3,000/ - income is taken and Rs. 3,29,000/ - has been awarded.