BIRENDRA SHARMA Vs. A V M PARCEL SERVICE

JUDGEMENT

(1.) NOT being satisfied with the award passed in m. C. O. P. No. 295 of 1993 on the file of the Motor Accidents Claims Tribunal, madras, the claimants have filed the above appeal.

(2.) SHARDA Sharma, wife of the appellant no. 1 and mother of appellant Nos. 2 and 3, while crossing Anna Salai, (Guindy)Madras, from west to east, was knocked down by a lorry bearing registration No. TN 55-2377, which was driven in a rash and negligent manner, with the result, she sustained injuries and ultimately died. The appellants herein filed a petition under Motor Vehicles Act, 1988 and the rules framed under the said Act, claiming compensation to the tune of Rs. 2,50,000. In the said petition, appellants contended that she was carrying on the profession of tailor (self-employed) and earning a sum of Rs. 1,500 per month.

(3.) THE respondent herein resisted the petition on various grounds and one of the grounds taken is that the quantum of compensation claimed is highly excessive.