SAVITHRI Vs. KURUVILA T T

JUDGEMENT

(1.) THE appellants who are the unfortunate mother and sisters of a 28 year old fisherman by name Shinju who met with his death in a road traffic accident on 23/11/2003, approached the Tribunal claiming a sum of Rs. 5 Lakhs as compensation, against which the learned Tribunal awarded a sum of Rs.1,62,000/- as compensation. Allegedly while the deceased was pedalling a bicycle he was hit down by a lorry driven by the 2nd respondent. Negligence was attributed to the 2nd respondent and the third respondent Insurance Company who admitted the policy was saddled with the liability of paying compensation. THE adequacy of compensation is under challenge in the appeal.

(2.) WE have heard the learned counsel for the claimants and the learned standing counsel for the Insurance Company. WE have also perused the impugned award.

(3.) THE learned Tribunal was little miserly in awarding funeral expenditure. Hence, we award Rs.3000/- more towards funeral expenditure.