LAWS(MAD)-2016-4-399

SARASU Vs. B. VARADHARAJ

Decided On April 29, 2016
SARASU Appellant
V/S
B. Varadharaj Respondents

JUDGEMENT

(1.) The mother of the deceased daughter, who met with a fatal accident on 28-11-2011, at about 1:15 hours, while she was walking on the Tambaram GST Road, Mudichur Road hit by a Tata Sumo Car, filed this civil miscellaneous appeal for enhancement of the compensation of Rs.2,90,000.00 (Rupees Two lakhs ninety thousand only) awarded by the Tribunal.

(2.) The Tribunal fixed the income of the deceased as Rs.15,000.00(Rupees Fifteen thousand only). In Kishan Gopal Vs. Lala, ((2014) 1 SCC 244), the annual income of the minor child was fixed at Rs.30,000.00(Rupees Thirty thousand only) and the relevant paragraph reads thus:

(3.) Relying on the above judgment of the Honourable Supreme Court, this Court opines that the annual income should have been fixed as Rs.30,000.00(Rupees Thirty thousand only) and multiplying with multiplier 15, considering the age of the mother of the deceased(38 years), the compensation would be Rs.4,50,000.00(Rupees Four Lakhs Fifty thousand only).