P. ESHWARI Vs. P.S. THANUJA AND P.S. ROJA

JUDGEMENT

(1.) WITH the consent of the learned Counsel for both parties, this appeal is taken up for disposal at the stage of orders itself. This appeal is filed by the claimants against the impugned judgment and award dated 18.02.2011 passed in MVC No. 372/2009 on the file of the VI Additional Judge, Court of Small Causes and MACT, Bengalore City (hereinafter referred to as 'Tribunal' for brevity) awarding compensation of Rs. 4,66,052/ - with interest at 6% p.a. from the date of petition till the date of realization on account of the death of P. Seetharamulu in a road traffic accident. On the ground that the quantum of compensation awarded by the Tribunal is on the lower side and being dissatisfied by the same, the claimants have presented this appeal.

(2.) BRIEF facts of the case in hand are:

(3.) LEARNED Counsel for the appellants submits that the deceased was earning Rs. 6,500/ - per month and salary certificate -Ex. P.4 issued by Suguna Poultry Farm is also produced but the Tribunal has assessed the income at Rs. 4,000/ - per month ignoring the salary certificate, which is a authenticated document. He further submitted that the compensation awarded towards conventional heads is also on the lower side and liable to be enhanced.