G MANIMEGALAI Vs. R KANNAN

JUDGEMENT

(1.) The claimants in M.C.O.P. No. 4639 of 2000 on the file of Motor Accidents Claims Tribunal (Chief Judge, Small Causes Court), Chennai are the appellants in the above appeal. Being aggrieved by the quantum of compensation awarded by the Motor Accidents Claims Tribunal, claimants are before this court.

(2.) The only point that has been raised in the above appeal is as to whether the Tribunal is right in deducting 2/3rd of the income of the deceased towards his personal expenses and fixing the contribution to the family at1/3rd of his earnings.

(3.) Heard both.