BRANCH MANAGER Vs. CHELLAMMAL; L SUNDARI; K PANNEERSELVAM

JUDGEMENT

(1.) The Oriental Insurance Company is on appeal challenging the award, dated 23.08.2006, passed in M.C.O.P.No.78 of 2005, on the file of the Motor Accidents Claims Tribunal (Sub-Court), Uthamapalayam.

(2.) The only contention raised by the learned counsel for the appellant is on the quantum of compensation awarded by the Tribunal, in particular, the multiplier adopted in the case of a death of a bachelor.

(3.) It is a case of fatal accident The brief facts of the case are as follows:-