CLAIN JULIE Vs. ORIENTAL INSURANCE CO. LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge the judgment and order dtd. 19/8/2019 passed by the learned single Judge of the High Court of Judicature at Madras, thereby reducing the compensation payable to the appellants.

(3.) The deceased-Aruldoss had died in an accident, as such, the appellants who are the legal heirs of the deceased had filed a petition before the Motor Accidents Claim Tribunal, Chennai ('MACT') for compensation. The MACT calculated the compensation by determining the income of the deceased at Rs.15,000.00 per month.