LEELA Vs. K J SAIJU

JUDGEMENT

(1.) THE appellants are the widow and children of one Lakshmana Mooppan who met with his death in a road traffic accident occurred on 28/10/02. Allegedly while the deceased was walking along the road he was hit down by a motor bike ridden by the second respondent. He died after three days. Against the claim of Rs. 6 lakhs, the learned Tribunal awarded a sum of Rs. 2,25,200/- as compensation attributing negligence against the second respondent and saddling the third respondent Insurer with the liability to pay compensation. THE adequacy of compensation is under challenge in this appeal.

(2.) WE have heard the submissions of the learned counsel for the appellants and the learned counsel for the third respondent Insurance Company. WE have also perused the impugned award.

(3.) TOWARDS funeral expenses only a sum of Rs. 2,500/- was awarded to the appellants. We award an additional sum of Rs. 2,500/- to the appellants on that count.