TIRUPATHY Vs. VIJAYASEELAN

JUDGEMENT

(1.) The appellants are the claimants in M.C.O.P. No. 537 of 1996, before the Motor Accident Claims Tribunal, Principal District Judge, Tuticorin. The first appellant is the wife of the deceased, who died in the motor accident on 09.12.1995. The second appellant is the mother of the deceased and the third and fourth respondents are the minor children, born to the first appellant, through the deceased. The deceased was employed as Telephone Operator in the Telephones Department. At the time of the death, the deceased was paid Rs. 3123/- as monthly salary. All the above facts are not in dispute.

(2.) The Tribunal passed an award, dated 08.02.2001 in M.C.O.P. No. 537 of 1996, awarding a sum of Rs. 1,19,000/-as compensation. The present appeal is filed against the said award.

(3.) Heard the Mr.A. Prasanna Rajadurai, learned Counsel appearing for the appellants and Mr. C. Ramachandran, learned Counsel appearing for the second respondent.