P. KANNATHASAN Vs. J. ALEXANDER

JUDGEMENT

(1.) THIS appeal is filed by the claimants challenging the quantum of compensation awarded by the Tribunal as meagre and inadequate.

(2.) THE parents and brother of the deceased filed a claim petition for compensation claiming a sum of Rs. 30 lakhs.

(3.) BEFORE the Claims Tribunal, evidence was let in to show that the deceased was a very bright student and he was also attending part -time employment and therefore there was likely increase in the prospective income of the deceased, and therefore, the compensation as claimed in the claim petition, should be awarded. To substantiate the income, P.W.4, the owner of M/s.VB Systems, has been examined, who has deposed that the deceased was getting a salary of Rs. 2,500/ - and apart from that, he used to receive not less than Rs. 200/ - per day from the customers for the services rendered at their respective premises.