S RAZIYA Vs. ANAND TRANSPORTS

JUDGEMENT

(1.) CLAIMANTS have filed this appeal, aggrieved over the award, dated 09.04.2001, made in MCOP No.801 of 1997, on the file of Motor Accident Claims Tribunal (Chief Judge, Court of Small Causes), Chennai, awarding a compensation of Rs.1,59,000/- as against the claim of Rs.2,00,000/-.

(2.) THERE is no dispute about the manner of accident and the liability fixed on the driver for causing the accident.

(3.) AFTER appreciating the oral evidence on record with regard to the income of the deceased, the tribunal fixed his monthly income at Rs.1,600/- and dependency at Rs.1,000/- per month. The tribunal applied the multiplier of 12 and arrived at a sum of Rs.1,44,000/- as the loss of income, payable to the claimants. The tribunal also awarded a sum of Rs.15,000/- as compensation towards 'loss of love and affection', 'loss of estate' and 'funeral expenses'.