MANAGING DIRECTOR Vs. KANNAMMAL

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been preferred against the Judgment and Decree, dated 28.03.2007 made in M.C.O.P.No.1985 of 2005 on the file of the Motor Accident Claims Tribunal / First Additional District Judge, Salem.

(2.) THE appellant herein was the respondent before the Motor Accident Claims Tribunal and the M.C.O.P had been filed by the respondents/ claimants, seeking compensation for the death of their breadwinner of their family, in the motor accident, that had taken place on 16.11.2005 at about 3.15 p.m on the Salem-Namakkal main road, near Ammapalayam lake area. THE respondents / claimants being the widow, daughters, son and mother of the deceased filed the claim petition, seeking a total compensation of Rs.5,00,000/-.

(3.) MR.V.Ramesh, learned counsel appearing for the appellant submitted that the compensation awarded by the Tribunal is on the higher side. According to the learned counsel, the Tribunal could have applied only the multiplier 10, as per the II Schedule under Section 163 (A) of the MOTOR VEHICLES ACT, 1988. In support of his contention, the learned counsel cited the following decisions :