THE MANAGING DIRECTOR Vs. J. VIJAYALAKSHMI

JUDGEMENT

(1.) The parents of the deceased J.Arvindh filed a claim petition for compensation in respect of death of their son. The deceased was aged 16 years, studying 10th std., likely to earn a sum of Rs.9,000.00 per month in future, died in an accident on 5/12/2013.

(2.) The Tribunal, on consideration of material, has passed an order for a sum of Rs.8,40,000.00 and challenging the quantum of compensation as excessive, the transport corporation has filed this appeal.

(3.) The learned counsel appearing for the appellant would submit that the quantum awarded is excessive on two grounds;