KSRTC Vs. PADMANABHAN NAIR

JUDGEMENT

(1.) The Kerala State Road Transport Corporation, the first respondent in O. P. (M.V) No. 348/1981 before the M. A. C. T., Ernakulam, is the appellant.

(2.) The award is under challenge. The Tribunal has decreed a sum of Rs. 24,000/- = at damages with interest at 6% from 15-5-1981 till realisation and cost.

(3.) Respondents 1 and 2 are the parents of Ajay Kumar alias Rajan who died in a motor accident which occurred at 00. 45 A. M. at Pettah near Thripunithura on 16-11-1980. The deceased at the time of his death was 21 and was a waiter in the Malabar House on the Market Road. At the lime of his death he was getting Rs. 300/- as salary per month excluding his expenses and tips. The parents claimed a sum of Rs. 50,000/ = as compensation for loss of dependency and damages to clothing and articles.