NILAVENI S Vs. N BABULAL

JUDGEMENT

(1.) In the case of death of a Bachelor, while quantifying the compensation, whether multiplier has to be adopted depending upon the age of the deceased or the age of the dependants is the only issue arising for determination in this appeal.

(2.) S. Immanuvel @ Umanath, aged 19, A.C. Mechanic, earning a sum of Rs.12,000/-p.m., died in an accident that took place on 10.05.2013. In respect of the accident, a case was registered by Inspector of Police, Kilpauk Traffic Investigation police station in Crime No.168 of 2013.

(3.) The deceased at the time of the accident was the pillion rider of the motor cycle. The legal representatives viz., first claimant as the mother, second claimant as the father, third claimant as the brother and fourth claimant as the Minor sister of the deceased have filed the claim petition claiming a sum of Rs.15,00,000/- as compensation.