ORIENTAL INSURANCE CO LTD Vs. JIVRAM RAJA HADIYA

JUDGEMENT

(1.) THESE two first appeals are taken up together as the appeals arise out of a common award passed by the Tribunal below in respect of two claim applications arising out of the selfsame accident.

(2.) IT appears from the record that in a vehicular accident which took place on 17th September, 2007, one Manji Hadiya and his wife Neetaben died and for the said accident, two claim applications being claim petition no.24 of 2007 and claim petition no.25 of 2007 were filed by the parents aged 62 and 60 years respectively and two minor children aged 7 and 4 years respectively of the deceased Manji Hadiya.

(3.) THE case made out in the claim petition for the death of Manji was that the deceased used to do masonry work and was earning a sum of Rs.7500/ - to Rs.8000/ -. So far as the claim application for the death of Neetaben is concerned, according to the claimants, she used to earn Rs.4500/ - to Rs.5000/ -. Thus, the claimants claimed a sum of Rs.20,00,000/ - for the death of Manji Hadiya and a sum of Rs.10,00,000/ -for the death of his wife Neetaben.