A. ARAVIND Vs. R. ALAGU SUNDARAM

JUDGEMENT

(1.) Leave granted.

(2.) The short question that falls for consideration is whether the High Court has correctly assessed the income of the deceased (Karpagam) at Rs.12,000.00 p.m.?

(3.) The facts may be briefly noticed. On 10/1/2015, the deceased - Karpagam was travelling in a car, driven by her husband, along with two children, namely, appellant Nos.1 and 2. There were three more occupants in the car. At about 10.45 p.m., the car was overtaken by a lorry, which then applied sudden brake. The husband of the deceased, namely, the driver of the car, in order to avert the accident, immediately took diversion to the right side. But he lost his control over the car and dashed the same against the divider wall of the National Highway road. Karpagam suffered serious injuries over her head and while being treated in the hospital, she died at 11.30 p.m.