THE MANAGING DIRECTOR Vs. PARAMESWARI

JUDGEMENT

(1.) THE Transport Corporation has filed this appeal challenging the quantum of compensation alone. The deceased Nagaraj, aged 23 years, engaged in Poultry Farming business, earning a sum of Rs. 10,000/ - per month, met with death in an accident which took place on 31.12.2003. The mother of the deceased claimed a compensation of Rs. 15,00,000/ - before the Tribunal. As against the claim made for a sum of Rs. 15,00,000/ -, the Tribunal awarded a sum of Rs. 3,47,000/ - with interest at 7.5% p.a., from the date of petition. The break -up details of the compensation are as under:

(2.) WHILE quantifying the compensation towards loss of earnings, the Tribunal has taken the monthly income at Rs. 3,000/ - and deducting 1/3rd towards personal expenses, arrived at the monthly dependency at Rs. 2,000/ - and adopting the multiplier of 13 by considering the age of the mother, has quantified the compensation for loss of earnings. Challenging the awards as excessive and disproportionate to the income of the deceased, the Transport Corporation has filed this appeal.

(3.) WHETHER these two contentions can be accepted, is the point for consideration in this appeal.