CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD. Vs. KALIAMMAL

JUDGEMENT

(1.) Though C.M.A. No. 2854 of 2015 is not listed before this Court today, by consent of the learned counsel appearing for both sides and also considering the fact that it is the connected appeal filed by the claimants (arising out of the same accident), both the Appeals were taken together and a common judgment is pronounced.

(2.) The parents have filed the claim petition for compensation in respect of death of their son, Gnanasekaran, who was aged 22, at the time of accident. The deceased was the Supervisor, earning a sum of Rs. 20,000- per month, in a company called, Lotus Promoters and Constructions, Thuraiyur Road, Namakkal.

(3.) It is the case of the claimants that the deceased was their only son and he had better future prospects and on account of that they have suffered loss and damage to the extent of Rs. 50 lakhs.