S.SRIDHAR Vs. MANSUR ALI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the second respondent Insurance Company.

(2.) The appeal is filed by the claimants for enhancement of compensation.

(3.) The claim petition is filed seeking Rs.8,00,000/- as compensation for the death of one Lurthu Mary. The petitioners are the sons of the deceased, who died in the road accident while travelling as a pillion rider in the two wheeler driven by her husband. The accident took place on 25.03.2012, when a tanker lorry hit the two wheeler from behind. In the claim petition, it was stated that the deceased was earning her livelihood by doing tailoring job and earning a sum of Rs.7,500/- per month. She was 35 years old at the time of accident and her sons/appellants herein were depending on her. Though assessed loss at Rs.13,20,000/-, the claim was restricted to Rs.8,00,000/-.