K.B.RATNAVALLY Vs. V.K.ANANDARAJ

JUDGEMENT

(1.) CLAIMANTS 1 to 3 in O.P.(MV) No. 2183/2005 on the file of the Motor Accidents Claims Tribunal, Trichur, are the appellants herein. The appellants who are the wife and children, along with the parents of deceased V.V. Vijayan, filed the application for compensation for the death of their breadwinner, who died in a motor vehicle accident caused on account of the rash and negligent driving of the vehicle by the 2nd respondent, owned by the 1st respondent and insured with the 3rd respondent. After considering the evidence on record, the Tribunal found that the accident occurred due to the negligent driving of the 2nd respondent and assessed a total compensation of Rs. 3,35,242/ - which is rounded of to Rs. 3,35,300/ - and awarded compensation under various heads as follows: Dissatisfied with the quantum of compensation awarded by the Tribunal, the appellants have come before this Court with the above appeal. <FRM>JUDGEMENT_1248_TLKER0_2013.htm</FRM>

(2.) HEARD counsel for the appellants and counsel for the Insurance Company.

(3.) ON the other hand, counsel for the Insurance Company submitted that the deceased had only two years of service left and so the Tribunal was perfectly justified in taking his monthly salary for two years and for the remaining period, correctly assessed the monthly income as Rs. 2,000/ - and awarded just compensation under the head 'loss of dependency.' The total compensation awarded is also just and proper and no interference is called for at the hands of this Court.