T.V. PATTI AMMA Vs. A. RAVEENDRAN

JUDGEMENT

(1.) THE appellant is the aged mother of a 29 year old unmarried Medical Representative who met with his death in a road traffic accident occurred on 10/06/2000 while he was pillion riding a motorcycle which collided with a mini lorry coming from the opposite direction. Attributing negligence against the first respondent who was the driver of the mini lorry involved in the accident, the learned Tribunal awarded a sum of Rs.1,30,000/ - as compensation together with interest at the rate of 7% per annum against the claim of Rs.2,63,000/ -. In this appeal the appellant is challenging the adequacy of the compensation awarded to her.

(2.) WE have heard the learned counsel for the appellant and the learned counsel for the third respondent Insurance Company with which the offending vehicle was insured at the relevant time. We have also perused the impugned award.

(3.) GOING through the other heads we notice that just and reasonable compensation has been awarded by the Tribunal towards loss of estate, pain and suffering, transportation expenses. However, we feel inadequacy in the amount awarded by the Tribunal towards loss of love and affection. We award to the appellant an additional sum of Rs.10,000/ - on this count.