P. SUBBULAKSHMI Vs. PARVEEN TRAVELS PVT. LTD

JUDGEMENT

(1.) Aggrieved by the quantum of Compensation awarded at Rs.19,95,000.00 for the death of one S. Maheshkumar, his Wife/Claimant is on Appeal.

(2.) For the sake of convenience, the parties herein will be referred to as per their rank before the Tribunal.

(3.) The Claimant sought for a Compensation of Rs.60,00,000.00 (Rupees Sixty Lakhs Only) for the death of her husband contending that the accident occurred due to the rash and negligent driving of the Bus belonging to the First Respondent, insured with the Second Respondent bearing Registration No.TN-21-AT-1495. Contending that the deceased was aged 31 years and was drawing a Monthly Salary of Rs.27,000,.00 the Claimant sought for a Compensation of Rs.60,00,000.00 for having lost her husband.