THANGAMMAL AND ORS Vs. G SEKAR AND ORS

JUDGEMENT

(1.) The dear and near ones of deceased Ramasamy, dissatisfied with the grant of Rs.2,350/- alone as compensation, have directed this appeal.

(2.) On 29.03.2004, in a road accident, Ramasamy sustained injuries. He breathed his last on 10.05.2004. In this connection, his kith and kin claimed compensation. The Tribunal coming to the conclusion that his death was not proved due to the injury sustained by him in the road accident, granted Rs.1,050/- towards medical bills, Rs.1,000/- towards Transportation charges and Rs.300/- towards damage to clothes, thus, totally granted Rs.2,350/ to the first claimant, namely, the widow of Ramasamy.

(3.) The learned counsel for the appellants contended that Ramasamy sustained head injury in the road accident. He was rushed to a private Hospital. Due to the mortal wounds, of course, he has to die after few months. It is a clear case that his death was due to the injury sustained by him in the road accident. The dead body was subjected to postmortem. But, the postmortem doctor reserved his final opinion on the cause of death. Thus, the claimants could not submit the final opinion before the Tribunal. Now, they have obtained the final opinion. They have produced it as additional evidence in M.P.No.1 of 2012.