SHRIRAM GENERAL INSURANCE CO.LTD. Vs. VISVASA MALLIKA

JUDGEMENT

(1.) WHETHER the married daughters who are living with their husbands and independently of the father, have a right to claim compensation on account of the death of their father, and when the deceased father was a Government servant on the verge of retirement, whether the split multiplier has to be applied while calculating the quantum of compensation, are the issues raised in this Civil Miscellaneous Appeal.

(2.) THE petitioners / claimants 1 to 4 filed a claim petition for compensation claiming a sum of Rs.15,00,000/ - in respect of the death of their father Muthupandi, who died in a motor vehicle accident which took place on 29.09.2009.

(3.) THE quantum of compensation is under challenge on the following grounds: