AJITHA HAMZA Vs. LATHA KURUVILA

JUDGEMENT

(1.) THE appellants as well as respondents 4 and 5 are the mother, widows and minor daughters of one Hamza, a 36 year old headload worker, who met with his death in a motor occurrence on 02/11/2002. Allegedly, while the deceased was walking along the road, he was hit down by a bus driven by the second respondent. Against the claim of Rs.9,50,000/-, the learned Tribunal awarded a sum of Rs.3,26,178/- as compensation attributing negligence against the second respondent. As the third respondent insurance company has admitted the policy of the offending vehicle, they were directed to pay compensation. In this appeal, the appellants are challenging the adequacy of compensation awarded. Respondents 4 and 5 also are supporting the appellants.

(2.) WE have heard the learned counsel for the appellants, learned counsel for respondents 4 and 5 and the learned standing counsel for the third respondent insurance company. We have also perused the impugned award.

(3.) THE learned Tribunal was miserly in awarding funeral expenses also. As only a sum of Rs.3,000/- was awarded under that head, we award to the appellants an additional sum of Rs.2,000/- towards funeral expenses.