M LAKSHMI Vs. D CHANDRAN

JUDGEMENT

(1.) THE above appeal has been filed by the claimants in MCOP No. 2053 of 1996 on the file of the Motor Accidents Claims Tribunal (IV Judge of Small Causes), Chennai. The appellants filed the claim petition seeking a compensation of Rs. 3,00,000/- towards death of their Son M. Saravanakumar, who was aged 16 years on the date of the accident viz. , 09. 05. 1996.

(2.) ACCORDING to the claimants, their son had studied upto 9th standard and in proof of the same Ex. A. 1 was marked. The Tribunal on consideration of various decisions cited before it, has awarded a lumpsum compensation of Rs. 1,50,000/ -. On not being satisfied with the award, the above appeal has been filed.

(3.) THE learned counsel for the appellants by relying upon the Judgment of the Supreme Court reported in IV (2005) ACC 15 in the case of Manju Devi and Another vs. Musafir Paswan and another, submits that the Tribunal ought to have awarded the compensation of Rs. 2,25,000/ -.