S.YALLAPPA Vs. K. S. R. T. C.

JUDGEMENT

(1.) Ravikumar D.Y. aged 17 years, died in the year 2013, in a road accident as the KSRTC bus dashed against the Toyota Quails. Ravikumar was the passenger in Toyota Qualis. Parents and the brother of deceased Ravikumar D. Y. sought compensation from KSRTC. It is alleged that the driver of the KSRTC bus was negligent. The finding of negligence against the driver of KSRTC is not questioned. The Tribunal awarded Rs.5,40,000.00 as compensation vide impugned judgment and award.

(2.) Deceased was a student. Tribunal considered Rs.30,000.00 per annum as the notional income of the deceased. '16' is the multiplier chosen based on the mother's age. According to the tribunal Rs.4,80,000.00 is the 'loss of dependency'. In addition, Rs.50,000.00 is awarded under the head of love and affection and Rs.10,000.00 towards funeral expenses. In all Rs.5,40,000.00 is awarded. No interest is awarded on the compensation.

(3.) The claimants are seeking enhancement of compensation by impugning the judgment and award passed by the Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru in MVC 4315/2013.