BRANCH MANAGER NATIONAL INSURANCE CO LTD Vs. PAPPA

JUDGEMENT

(1.) National Insurance Co. Ltd., represented by its Branch Manager, Sivakasi, preferred this appeal as against the award dated 1.3.2001 passed by the Motor Accidents Claims Tribunal (Principal, District Judge), Virudhunagar District at Srivilliputhur, in M.C.O.P. No. 354 of 1999.

(2.) The deceased was a load-man, aged 18 years and was unmarried. Respondent Nos. 1 and 2, who are the claimants, are the widowed mother and unmarried sister. The Tribunal fixed the monthly dependency at Rs. 2,100 and adopted a multiplier of 14 and arrived the compensation payable at Rs. 3,52,800. The only grievance of the appellant is that the Tribunal has not deducted any amount towards the personal expenses of the deceased.

(3.) But, however, the learned advocate appearing for the respondents would submit that the deceased was a bachelor and he would not have any personal expenses.