KAUMUDI Vs. MUHAMMED SABITH

JUDGEMENT

(1.) The appellants are the parents of deceased Sarathkumar, who met with an accident on 18.5.2009 at about 12 noon and succumbed to the injuries by 3 p.m. on the same day.

(2.) The appellants filed a claim petition before MACT, Vatakara seeking compensation to the tune of Rs. 11,31,000/-, which was limited to Rs. 8,00,000/-. It was claimed that the deceased was working as an Electrician and was earning a monthly income of Rs. 7,500/- when he was aged 19 years. The Tribunal passed an award to the tune of Rs. 4,93,000/- under various heads. The Counsel for the appellants submit that the amount awarded under various heads are inadequate.

(3.) We heard the learned Counsel for the Insurance Company who opposed any enhancement.