KALYANI Vs. NATARAJAN

JUDGEMENT

(1.) The claimants, who are dependents of the deceased in the road accident have directed this appeal to enhance the compensation amount awarded to them by the Tribunal.

(2.) On 09.07.2000, at about 08.45 p.m. at a place in Chennai, when Chandrasekaran came driven his two-wheeler, the driver of the first respondent came driven his lorry in a rash and negligent manner and hit against the bike-rider, resulting in his death.

(3.) The wife, parents and three children, all numbering six, of the deceased have sought for compensation from the Motor Accident Claims Tribunal (IV Judge, Court of Small Causes), Chennai in M.A.C.T.O.P.No.182 of 2002. The Tribunal fixing the monthly income of the deceased at Rs.9,000/-, deducted 1/3rd from it towards his personal and other expenses and arrived at Rs.6,000/- per month as his income, fixing his age at 45, adopted the multiplier 13 and accordingly, arrived at Rs.9,36,000/- towards loss of dependency and further it had awarded Rs.10,000/- to the 1st appellant for loss of consortium, Rs.10,000/- to the parents of the deceased for loss of love and affection and Rs.10,000/- for loss of future support to the family. Thus, in all, it had awarded Rs.9,66,000/-.