KRISHNAMOORTHY AND ORS Vs. SUBRAMANIAN AND ORS

JUDGEMENT

(1.) Self-less service of the women in doing the job of the wife as well as the mother was omitted to be quantified in terms of money. Added to that, the Tribunal has taken the unfair view that the earnings of the wife through milk business cannot be construed as her self-earnings. This omission and commission on the part of the Tribunal, which is stated to have done injustice to the claimants, is under challenge in this appeal.

(2.) The claimants, i.e., husband and two minor children, claimed compensation in respect of the death of Dhanam in an accident that took place on 28.06.1993. It was the contention of the claimants that the deceased was earning a sum of Rs.2,500/- per month and on account of the untimely death of the mother, the children suffered loss of guidance and support and the husband also suffered loss of consortium. So contending, they claimed a sum of Rs.3,00,000/- as compensation.

(3.) The Claims Tribunal, on strange reasons, has awarded only a sum of Rs.52,000/- as compensation. The finding of the Claims Tribunal and the quantum of compensation awarded are under challenge.