AHAMMED, MALAPPURAM Vs. K.P. MOHAMMED, MALAPPURAM

JUDGEMENT

(1.) THE appellants are the parents of deceased Muhammed Koya. He died in a motor accident on 14 -9 -2005. The appellants are aged 48 years and 42 years. Their son, at the time of death, was 21 years old. The appellants filed O.P. (M.V.) No. 518 of 2006 before the Principal Motor Accidents Claim Tribunal, Kozhikode claiming compensation for the death of their son. The accident occurred because of the negligent driving of a vehicle owned by the first respondent and insured with the second respondent. After finding negligence on the part of the driver of the vehicle, the Tribunal awarded compensation under various heads as follows: -

(2.) THE first contention raised by the appellants is that the monthly income fixed by the Tribunal is extremely low. Their son was a welder by profession. According to them, he was earning Rs. 7,000/ - per month. Therefore, the monthly income of Rs. 1,375/ - fixed by the Tribunal is palpably low is one of the contentions raised. The second contention raised is that no amount has been awarded for loss of estate.