C. SHANMUGAM Vs. PALLAVAN TRANSPORT CORPORATION

JUDGEMENT

(1.) THE petitioners have preferred this appeal against the award dated 24th day of October, 1980 in O.P No. 450 of 1979 which was disposed of by the Tribunal along with O P. No 449 of 1979. Here we are concerned only with the award relating to O P. No. 450 of 1979.

(2.) THE deceased Anjalai was a Fish Vendor, aged 45 On 29-7-1979 at 8 a.m. she was travelling in the rickshaw driven by deceased Singaram and the P.T.C. Express Bus knocked down the rickshaw driver as well as the occupants of the rickshaw resulting in the death of Anjalai. The first petitioner/first appellant is her husband and the petitioners/appellants 2 to 4 are the cnildren of the deceased. They claim Rs. 50,000/- as compensation.

(3.) THE following points were framed by the Tribunal for consideration: