SARADA CHANDRAN Vs. SANTHOSH KUMAR K.V.

JUDGEMENT

(1.) THE appellants are the widow and children of the deceased Chandrasekharan Nair, who succumbed to the injuries sustained in a motor vehicle accident, which occurred on 27.10.2007. While riding his motorcycle, the deceased was knocked down by a Tavera Car bearing Reg. No. KL 01AQ 4373. He sustained very serious injuries and was immediately taken to Ernakulam Medical Centre Hospital where he died.

(2.) THE deceased was working as a Senior Operator in Kochi Refineries Limited. It was claimed that he was drawing a monthly salary of Rs. 50,000/ -. He was aged 55 years at the time of the accident. The claim petition was filed seeking compensation to the tune of Rs. 53,85,000/ -, which was limited to Rs. 30 lakhs. The Tribunal passed an award for a sum of Rs. 10,94,500/ - This appeal is filed, aggrieved by the inadequacy in the compensation awarded, seeking enhancement.

(3.) WE heard the learned counsel appearing for the Insurance Company also, who opposed the claim for compensation supporting the award passed by the Tribunal.