MARUVAMMAL Vs. THE MANAGING DIRECTOR, TNSTC LTD.

JUDGEMENT

(1.) Not satisfied with the quantum of compensation of Rs. 3,95,000.00 with interest at the rate of 7.5% per annum from the date of claim till deposit and costs, awarded in MCOP No.690 of 2013, on the file of Motor Accidents Claims Tribunal, [Principal Subordinate Judge], Tindivanam, mother and two brothers of the deceased, have filed the instant appeal claiming compensation.

(2.) Material on record discloses that though the appellants/legal representatives have contended that mother was running a poultry in the name and style of 'Suguna Poultry Farm Limited' and that there was a also a bank account, substantiated by marking Ex.P5, Farmer's Passbook and Ex.P6, Indian Bank Passbook, containing details and that the deceased Raja was helping his mother in the said poultry farm and earned a sum of Rs. 10,000.00 per month, by observing that individual earning of the deceased was not proved, but taking note of the age of the deceased, 25 years, the tribunal determined the monthly income as Rs. 5,000.00 and computed the loss of contribution to the family. Being aggrieved by the said determination of monthly income and consequently, computation of loss of contribution to the family, instant appeal has been filed.

(3.) In addition to the above, by inviting the attention of this Court to the quantum of compensation awarded under the head loss of love and affection, transportation and funeral expenses, Mr. UM. Ravichandran, learned counsel for the appellants sought for enhancement.