SELVARANI Vs. ASHOKAN

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the judgment and decree dtd. 30/8/2022 made in MACTOP.No.395 of 2018.

(2.) The learned counsel for the claimant would submit that on 11/3/2018, when one Siva @ Sivasankar was travelling in a two-wheeler bearing Registration No.TN-09-BE-1402 as a pillion rider from Kallakurichi to Tiruvannamalai, a Van bearing Registration No.TN-73-B-9093 came in a rash and negligent manner and dashed against the two-wheeler, due to which he was died on the spot. Considering all the aspects, the Tribunal had awarded the compensation in the following manner:

(3.) He would further submit that at the time of accident the deceased was aged about 9 years. By refering the judgement rendered by this Court in C.M.A.No.2372 of 2022, she would submit that for the accident occurred in the year 2018, this Court had fixed the notional income of the deceased, who was aged about 10 years, as a sum of Rs.5,000.00 per month. Hence, she requests this Court to apply the same to the present case and pass appropriate orders. Further, with regard to all the other heads, since the same are just and reasonable, she requests this Court to confirm the same.