R. PAULPANDI (DECEASED) Vs. R. PUSHPAVATHI

JUDGEMENT

(1.) The deceased P.Samyuktha, a student of third year B.E computer science, aged 19 years, died in an accident on 11/7/2006, in which her friend also died. The parents of the deceased filed claim petition for compensation claiming a sum of Rs.10,00,000.00.

(2.) The Tribunal, on consideration of the materials placed before it, awarded a sum of Rs.2,00,000.00. Challenging the quantum of compensation as inadequate, the claimants have filed this appeal.

(3.) The main contention raised by the learned counsel for the appellants is that when the deceased was a third year B.E Computer Science student, considering her past academic brilliance, a higher amount should have been granted as compensation to the claimants.