PERIYANAYAKAM Vs. GEORGE JEYASEELAN

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THE claimants have filed this appeal claiming higher compensation. THE parents and the sisters of the deceased are the claimants. THE death occurred on 26. 06. 1992. It has been found by the Tribunal that the accident occurred due to the negligent driving of the vehicle belonged to the third respondent, insured with the fourth respondent Insurance Company. THE tribunal, after calculating Rs. 2000/- as the monthly dependancy , applied multiplier of 5 and allowing certain other sums under other heads, has passed an award for a sum of Rs. 1,38,000/ -.

(3.) THE appeal is allowed to the extent indicated above. No costs. .