THAMIZHARASI Vs. AYUB KHAN

JUDGEMENT

(1.) This appeal has been filed by the claimants for enhancement of compensation awarded by the Motor Accident Claims Tribunal (Special Sub Court No.2, Motor Accidents Cliams Petition) Small Causes Court, Chennai vide judgment and decree dated 09.01.2018 made in M.C.O.P.No.6499 of 2014.

(2.) The appellants are the wife and three daughters of the deceased Manickam who had met with an accident and died. The Tribunal by its impugned Judgment and decree has awarded a sum of Rs.10,04,120/- to the appellants/claimants as compensation under the following heads:-

(3.) In this appeal the learned counsels for appellants submit that the tribunal has wrongly deducted 1/3 rd towards the personal expenses of the deceased instead of 1/4 th . It is further submitted that the tribunal has not awarded any amount toward loss of parential consortium to other appellants as per the decision of the Hon'ble Supreme Court in Magma Insurance Company Limited Vs Nanuram @ Chuhruram and others, 2018 18 SCC 130.