UMAROBAI ALIAS UMARO Vs. K A RAJKUMAR

JUDGEMENT

(1.) The claimants have filed the appeal, challenging the quantum of compensation awarded at Rs.3,54,600/- as inadequate.

(2.) The Legal Representatives of the deceased (Vishnusingh @ Visansingh), namely, wife, mother and five minor children (totally seven in numbers) have filed the claim petition claiming a sum of Rs.10,00,000/- as compensation, in respect of the death of the husband of the first claimant, son of the second claimant and father of claimants 3 to 7.

(3.) The deceased Vishnusingh @ Visansingh, aged 42, at the time of accident, was doing business as a Pawn Broker and Marbel Stone Seller, earning a sum of Rs.9,000/- per month, died in an accident on 10.11.2002. The Tribunal has quantified the compensation at Rs.3,54,600/- with the following breakup details:- <FRM>JUDGEMENT_531_LAWS(MAD)8_2017_1.html</FRM>