N C ANDREWS Vs. MANAGER TOCH

JUDGEMENT

(1.) THE appellants, the father and brother respectively of Kumari Della who died in a road traffic accident caused by the negligence of the driver of a bus which was duly insured with the 3rd respondent Insurance Company, complain that the Motor Accident Claims Tribunal did not award them adequate compensation for the death of Kumari Della . Their claim was for a total amount of Rs.8,00,000/- under various heads and the learned Tribunal under the impugned award allowed them only Rs.2,43,500/- together with interest. According to them, the compensation presently awarded is grossly inadequate.

(2.) WE have heard the submissions of Smt.Rajani K.N. learned counsel for the appellants and those of Sri.George Cherian learned standing counsel for the contesting Insurance Corporation.

(3.) TOWARDS loss of love and affection, the learned Tribunal awarded to the appellants only Rs. 20,000/-. We find some inadequacy in the above amount and we award a sum of Rs.10,000/- towards loss of love and affection.