LAWS(MAD)-2017-9-153

MANAGING DIRECTOR Vs. SADAYANDI

Decided On September 04, 2017
MANAGING DIRECTOR Appellant
V/S
Sadayandi Respondents

JUDGEMENT

(1.) The parents are the claimants. The claim petition has been filed claiming a sum of Rs.1,50,000.00 as compensation in respect of the death of the claimants' son Siva.

(2.) The deceased, Siva, aged 13 years, a student and an agricultural coolie, earning a sum of Rs.2,000.00 per month, died in an accident on 12/11/1999. In respect of the same, the Rishivandhiyam police has registered a case in Crime No.281 of 1999 under Sec. 304(A). When the claimants moved the claim petition for compensation, the Tribunal has passed an award for a sum of Rs.1,50,000.00, which is under challenge by the Transport Corporation.

(3.) Quantum is the only point, which is under challenge before this Court.