N R PHATAK Vs. B S AMSUDDHIN

JUDGEMENT

(1.) THE appellant/vehicle owner challenges the award of the Claims Tribunal on several grounds.

(2.) THE claimants' son Mansoor, lost his life in a road accident. His parents were granted a total compensation of Rs.2,50,000/-. The break-up figure is as under:- Sl.No. Head Amount in Rs. 1 Loss of dependency 225000 2 Loss of love and affection (Rs.10,000 x 2) 20000

(3.) I have anxiously considered the rival submissions.