THE ORIENTAL INSURANCE COMPANY LIMITED Vs. PANDIAMMAL

JUDGEMENT

(1.) ORIGINALLY , the claim petition has been filed by the wife, children and parents of the deceased, claiming compensation in respect of the death of the deceased Kottaisamy.

(2.) THE deceased was aged 30 at the time of accident and he was doing the work of fitter and an agriculturist. He died in an accident that took place on 08.02.2007. The parents died during the pendency of the claim petition. The only surviving claimants are the wife and the minor children of the deceased.

(3.) THE first claimant/ the first petitioner in the claim petition, has been awarded loss of consortium at Rs.20,000/ -. Awarding a sum of Rs.5,000/ - towards cremation expenses and Rs.20,000/ - towards loss of love and affection, the total compensation has been arrived at Rs. 7,33,500/ -.