M. AMUL AND ORS. Vs. THULASIDHARAN AND ORS.

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been preferred by the claimants aggrieved over the award of Rs. 4,05,000/ - granted as compensation by the Motor Accidents Claims Tribunal (VI Judge, Court of Small Causes), Chennai, for the death of 1st appellant's husband, namely, M. Mariyappan, aged about 30 years, who was working as Cleaner cum Loadman, in the accident, which occurred on 12.01.2002.

(2.) HEARD Ms. Ramya V. Rao, learned counsel for the appellants and Mr. D. Bhaskaran, learned counsel for R3.

(3.) THE Tribunal, taking Rs. 100/ - as daily wages of the deceased, for 25 days in a month, determined Rs. 2500/ - as the monthly income. After deducting one -third towards "Personal Expenses" and adopting multiplier 17, arrived at Rs. 3,40,000/ - as " Loss of Income" and together with other amounts, awarded a sum of Rs. 4,05,000/ - as compensation.