SUBBAMMAL AND ORS Vs. THIRUMOORTHY AND ORS

JUDGEMENT

(1.) The appellants are the dependents of one Pappusamy, who died in a road accident, for whose death, the Tribunal had awarded them Rs.3,74,200/-.

(2.) Learned counsel for the appellants contended that since there are 4 dependents, the Tribunal ought not to have deducted 1/3 from the income of the deceased. On the whole, the Tribunal had awarded them less compensation.

(3.) On the other hand, the learned counsel for the Insurance Company contended that the Tribunal had taken into account all the relevant factors and awarded them proper compensation.