LAWS(MAD)-2007-12-515

ORIENTAL INSURANCE COMPANY LIMITED Vs. BAAMINI AND ORS

Decided On December 18, 2007
ORIENTAL INSURANCE COMPANY LIMITED Appellant
V/S
BAAMINI AND ORS Respondents

JUDGEMENT

(1.) This appeal is focussed as against the judgment and decree dated 0.04.2000, passed in M.C.O.P. No. 251 of 1997, on the file of the Motor Accidents Claims Tribunal, (Sub-Judge), Srivilliputhur.

(2.) Heard both sides.

(3.) The challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 10.04.2000, to a tune of Rs. 5,39,600/- (Rupees Five Lakhs Thirty nine Thousand and Six Hundred only) on the following sub-heads: (i) For Loss of Income - Rs. 4,89,600.00 (ii) For Loss of Consortium - Rs. 20,000.00 (iii) For Loss of Love and affection - Rs. 25,000.00 (iv) For Funeral Expenses - Rs. 5,000.00 ----------------- Total - Rs. 5,39,600.00 -----------------