ALIYAR AND OTHERS Vs. JOY AND ANR.

JUDGEMENT

(1.) This appeal is preferred against the award in OP(MV) No.806/99 of Motor Accidents Claims Tribunal, Thodupuzha by the legal heirs of the deceased Anseena. The deceased sustained injuries in a motor accident on 07.06.1999 at about 4.00 pm and the learned Tribunal awarded compensation of Rs. 70,000/- to the legal heirs. Being aggrieved by that amount, they preferred this appeal.

(2.) The appellant's case in the lower court was that on the date of accident while the deceased Anseena was waiting for a bus at Meenmutty, the vehicle bearing registration No.KL-6-2655 driven in a rash and negligent manner knocked her down and she sustained serious injuries. On the way to hospital, she succumbed to the injuries. The insurer did not dispute the accident and they admitted the insurance of the vehicle. The appellants did not adduce any oral evidence, but the documents were marked as Exts.A1 to A3.

(3.) The learned counsel appearing for the appellants contended that just amount was not awarded by the tribunal. The legal heirs of deceased are entitled to get just amount as compensation. The learned Tribunal awarded Rs. 50,000/- for loss of dependency, Rs. 4,000/- for funeral expense, Rs. 1,000/- towards transportation, Rs. 5,000/- towards pain and suffering and Rs. 10,000/- towards loss of love and affection.