JAYA CHAKRABARTY Vs. M BASKAR

JUDGEMENT

(1.) SINCE all these five appeals arose out of a common judgment and award passed by Accident Claims Tribunal, Chennai, they have been heard and disposed of by this common judgment.

(2.) C.M.A.No.3511 of 2006 arose out of M.C.O.P.No.1147 of 2003, in which compensation was claimed on account of death of one Sumanta Chakrabarthi in a motor vehicle accident. C.M.A.No.3512 of 2006 arose out of M.C.O.P.No.1148 of 2003 in which case compensation was claimed on account of the injury caused to the claimant/appellant namely., Jaya Chakrabarthi. C.M.A.No.3513 of 2006 arose out of M.C.O.P.No.1149 of 2003 wherein compensation was claimed on account of the injuries sustained by the appellant in the motor vehicle accident. C.M.A.No.3514 of 2006 arose out of M.C.O.P.No. 5702 of 2003 in which compensation was claimed on account of death of one Debashish Bhowmick in the said accident. C.M.A.No.3515 of 2006 arose out of M.C.O.P.No.5537 of 2003 in which case compensation was claimed on account of the injuries sustained by the claimant/appellant in the said accident.

(3.) IN C.M.A.No.3514 of 2006 (M.C.O.P.No.5702 of 2003), the claimants/appellants are the heirs and legal representatives of the deceased Debashish Bhowmick, who was one of the occupants of the car. He was aged 39 years and was employed as Manager in Tata Tea Limited, Calcutta, and was earning Rs.5,38,255/- per month. IN the said claim petition, the claimants claimed compensation of Rs.1,25,00,000/-.