ORIENTAL INSURANCE COMPANY LTD. Vs. T.R. SUBRAMANI

JUDGEMENT

(1.) The appellant, the insurer of 4th respondent's vehicle challenges quantum of compensation awarded to the dependants of deceased T.R.Subramani.

(2.) On 19.02.2009, T.R.Subramani, came riding his two-wheeler, on the Thalavapalayam - Moorthipalayam branch Road, from South. At that time, the 4th respondent came driven his Car from west. The car dashed against the bike. Accident took place. In this, Subramani sustained multiple grievous injuries. Subsequently, on 30.11.2009, he died.

(3.) Originally, while alive, Subramani claimed compensation in M.C.O.P.No.274 of 2009. On his death, by way of amendment, his dependants/ respondents 1 to 3 were brought on record. The Tribunal concluded that Subramani died due to the injuries sustained by him in the road accident. The deceased was 60 years old. In assessing the compensation, the Tribunal took the multiplier '7', took his income at Rs.4,000/- per month, deducted Rs.1,500/- from it towards his personal expenses and took the balance Rs.3,000/- as his contribution to his family and calculated the loss of dependency accordingly. Besides that it had also allowed the entire medical expenses and thus totally awarded them Rs.14,23,000/-.