GENERAL MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION Vs. SIVAYOGAM; MURUGESAN; TAMILARASI AND LALITHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the judgment and decree made in MCOP No. 397 of 2007 dated 06.11.2008 on the file of the Motor Accidents Claims Tribunal / Principal District Court, Pudukottai.

(2.) The brief facts arising out of this appeal are as under:

(3.) Before the Tribunal, P.W.1, P.W.2 and R.W.1 were examined and Ex. P1 to P4 were marked. On consideration of the evidence on record, the Tribunal awarded a compensation of Rs. 4,02,000/- with interest at 7.5% p.a. from the date of petition. The details of the compensation are as under: Rupees Loss of income 3,75,000/- Loss of consortium 10,000/- Loss of love and affection 15,000/- Funeral expenses 2,000/- -------------- Total... 4,02,000/- ==============