MERCY Vs. SEBASTIAN

JUDGEMENT

(1.) CLAIMANTS are the appellants. They are the widow, minor son, father and mother respectively of the deceased, who was aged 37 years on the date of the accident, ie. 19.05.1999. The 2nd appellant/claimant was born on 08.04.1999.

(2.) THE only ground of challenge is the quantum of compensation.THE Tribunal awarded a total amount of Rs.3,20,900/- as per the details given below.

(3.) IN the result: