LATHEEF @ ABDUL LATHEEF Vs. NOUFAL P. P.

JUDGEMENT

(1.) The legal heirs of deceased Nafeesu, who died in a road accident on 24/11/2016, have come up in the present appeal dissatisfied with the quantum of compensation granted by the Motor Accidents Claims Tribunal, Tirur.

(2.) On 24/11/2016 at 9.30 p.m., when the deceased was walking through the left side of Kuttippuram - Chamravattom Bypass road, a goods vehicle bearing Reg.No.KL-65-F-3134 driven in a rash and negligent manner from Ponnani - Pallapram side, hit against the deceased and knocked her down. As a result of the accident, the deceased sustained fatal injuries and was admitted to the Jubilee Hospital, Thrissur. From there she was referred to Aswini Hospital, Thrissur. While undergoing treatment there, she succumbed to the injuries on 27/11/2016.

(3.) The claimants contended that she was working as an Agriculturalist, also having a milk business and was earning a monthly income of Rs.12,000.00. The Tribunal, however, fixed the notional income of the deceased at Rs.8,500.00 and granted the following compensation: