ORIENTAL INSURANCE COMPANY LTD Vs. CHINNAMMAL

JUDGEMENT

(1.) CHALLENGING the quantum of compensation awarded by Motor Accidents Claims Tribunal (Additional District Judge, Fast Track Court No.5), Coimbatore at Tiruppur in M.C.O.P.No.890 of 1994 (dated 01.03.2005), Oriental Insurance Company Limited has filed the present Appeal.

(2.) BEFORE the Tribunal, Appellant-Insurance Company is third respondent; respondents 1 to 5 are claimants; 6th and 7th respondents are the driver and owner of lorry bearing registration No.TCM 5247, involved in the accident.

(3.) IT is the further submission of Appellant Insurance company that the legal heirs of the deceased are running the business even after the death of Ponnusamy. When that being the position, Rs.15,200/- fixed by the Tribunal as loss of monthly income on account of the death of the deceased is extremely on the higher side. Hence, by fixing a lesser monthly income and also by applying the multiplier of 8, amount awarded under loss of dependency has to be modified.