LAILA BEEVI Vs. SHIHABUDHEEN AND ORS.

JUDGEMENT

(1.) AGGRIEVED by the inadequacy of the compensation the appellants have come up in appeal against the award of the Tribunal in O.P. (MV) No. 1383/2003 on the file of the Motor Accidents Claims Tribunal, Irinjalakkuda. The appellant is the mother of the deceased Abdul Rahim, and he was unmarried. As compensation, the Tribunal has awarded Rs. 1,40,000/ - with 7% interest.

(2.) HEARD both sides.

(3.) WE find from paragraph 8 of the judgment that the Tribunal did not accept the case in that regard and fixed the monthly income notionally at Rs. 2500/ -.