DIRECTOR OF RURAL DEVELOPMENT Vs. N SANTHI

JUDGEMENT

(1.) THE challenge in this Civil Miscellaneous Appeal is relating to the quantum of compensation awarded by the Tribunal, vide judgment dated 12. 09. 2003, to a tune of Rs. 4,95,000/- (Rupees Four Lakhs and Ninty five Thousand only) on the following sub-heads: <FRM>JUDGEMENT_1311_TLMAD0_2007Html1.htm</FRM>

(2.) BEING aggrieved by and dissatisfied with the judgment and decree of the tribunal, the appellants filed this appeal on the following main grounds: despite the Magistrate acquitted the driver of the appellants, the tribunal had fixed the responsibility on the driver of the appellants and awarded the compensation. The Tribunal without any rhyme or reason fixed rs. 2,500/- p. m. as loss of income to the family. The Tribunal had not taken into account whether the deceased had any driving licence.

(3.) THE points for consideration are