KASINATHAN Vs. P A THANGAVEL

JUDGEMENT

(1.) THE appellants are the claimants before Motor Accidents claims Tribunal (Subordinate Judge), Ariyalur.

(2.) ON 13. 10. 1991 at about 9 p. m. the deceased in M. C. O. P. No. 563 of 1991, namely, Arumugam and the petitioner in m. C. O. P. No. 2 of 1992, namely, Ananthan, were travelling in the bus belonging to the respondent No. 3 Corporation from trichy to Madras. While so, the lorry belonging to respondent No. 1 came behind the bus and dashed against the same as a result of which the said Arumugam died in accident and the said Ananthan sustained injuries. Hence, claim applications were filed and awards passed by learned Claims tribunal after analysing the evidence and arguments of both sides.

(3.) LEARNED counsel for the claimants in m. C. O. P. No. 563 of 1991 has urged that the compensation awarded by the Claims tribunal is very meagre, that the deceased was only 20 years at the time of the accident, that had he been alive, he would have supported the family of the claimants by his contribution, that the earnings of the deceased fixed at Rs. 50 per day is against evidence both oral and documentary ad-duced by claimants and that, therefore, the just and reasonable compensation amounts have to be awarded.