JAGANMAYAN BALAJI Vs. KUNJURAMAN

JUDGEMENT

(1.) THE appellants are the children and aged mother of a 49 year old newspaper agent by name Lambodaran Namboodiri who met with his death in a road traffic accident on 03/12/99 while travelling by an autorickshaw which collided with a lorry coming from the opposite direction. Attributing negligence against the second respondent who was the driver of the lorry the third respondent Insurance Company was saddled with the liability of paying the compensation by the Tribunal. Against the claim of Rs. 10 lakhs, the sum of Rs. 4,98,000/ - was awarded by the Tribunal. In this appeal, the appellants are challenging the adequacy of the compensation awarded.

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

(3.) HOWEVER we notice that only a sum of Rs. 3,000/ - was awarded by the Tribunal towards funeral expenses. We award to the appellants a sum of Rs. 2,000/ - more towards funeral expenses as we feel inadequacy in the amount awarded by the Tribunal.