GUNASEKARAN AND ORS. Vs. SETTU AND ORS.

JUDGEMENT

(1.) THE appeal has been preferred by the claimants not satisfied with the quantum of Rs. 4,41,000/ - awarded as compensation for the death of one Rajeswari, aged about 48 years, Home maker, in the accident occurred on 05.09.2011.

(2.) HEARD the learned counsel for the appellant and the learned counsel appearing for the 2nd respondent.

(3.) THE Honourable Supreme Court in Syed Sadiq etc. Vs. Division Manager, United India Insurance Company Limited reported in 2014 (1) TN MAC 459 determined a sum of Rs. 6,500/ - as monthly income for a vegetable vendor, who sustained injury in the accident occurred on 14.02.2008. In this case, the accident occurred on 05.09.2011. In view of that instead of Rs. 6,500/ -, taking the status of the deceased as a house wife, a sum of Rs. 5,000/ - is determined as monthly income, applying multiplier 13 and deducting 1/3rd towards personal expenses, the loss of income is calculated as follows: