K. SUBRAMANI Vs. P. VENKATACHALAM

JUDGEMENT

(1.) In an accident, which occurred on 10.01.1999, son of the respondents died. Legal representatives claimed compensation of Rs.5,00,000/-. The Claims Tribunal has awarded only Rs.54,500/- with interest at the rate of 12% p.a., from the date of order, till the date of realisation. The Claims Tribunal has apportioned the amount equally to the parents. Being aggrieved by the inadequacy of quantum of compensation, they have filed the present Appeal.

(2.) It is the case of the claimants that on 10.1.1999, about 9.30 p.m., on Perundurai to Kunnathur road, near Sanatorium, the deceased Koteeswaran was walking, from west to east, keeping to the left side of the road and at that time, one Mr.P.Venkatachalam, riding a motorcycle, bearing Registration No.TN-33-J-2812, in a rash and negligent manner, dashed against the pedestrian. He sustained multiple injuries and succumbed to the same. A case in Crime No. 18 of 1999 has been registered against the rider, first respondent herein, on the file of Perundurai Police Station.

(3.) According to the parents/appellants, at the time of accident, the deceased was aged about 23 years and as a salesman, earned Rs.5,000/- per month. Though the appellants have marked Ex.A8, dated 05.02.1999, salary certificate, upon considering the authenticity of the said certificate and holding that the same was not proved, the Claims Tribunal, rejected the said certificate.