S. VIJAYALAKSHMI Vs. K.C. ISMAILUTTY AND ORS.

JUDGEMENT

(1.) THE deceased met with an accident on 30.6.1999 while he was walking along the Road Junction Hospital, Calicut - Medical College Road. The offending vehicle came in a rash and negligent manner and knocked him down. He sustained very serious injuries and succumbed to the injuries on the same day at the Medical College Hospital, Kozxhikode. The widow along with the parents of the deceased filed a claim petition seeking compensation to the tune of Rs. 3 Lakhs.

(2.) DURING the pendency of the claim petition, the mother passed away. The Tribunal awarded a sum of Rs. 1,33,200./ - in favour of the widow. The widow has approached this Court seeking enhancement of compensation, on the ground that the amount awarded towards various heads are thoroughly inadequate and the income taken is only at Rs. 900/ - per month.