SEVAKKAL Vs. M VALARMATHI

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed against the judgment and decree passed in MCOP No.1657 of 2006 dated 10.11.2008 by the learned Additional District and Sessions Judge (Fast Track Court No.3), Madurai.

(2.) THE first claimant is the wife and the second claimant is the daughter of the deceased-Karuppaiah, who filed a claim petition for compensation, claiming a sum of Rs.2,00,000/- in respect of the death of the deceased in an accident that took place on 08.07.2006.

(3.) IN order to appreciate the contentions raised, it is necessary to look into the details of award passed by the Claims Tribunal. The Claims Tribunal, while giving a finding that the deceased was a beggar, quantified the compensation by adopting the following principle / assumption.