B MALARKODI Vs. S RENUKA

JUDGEMENT

(1.) BEING dissatisfied with the quantum of compensation of Rs.2,52,500/- awarded by the Tribunal for the death of the deceased Boopathy in a road traffic accident on 04.03.2000, wife and daughter of the deceased have filed this Appeal seeking enhancement of compensation.

(2.) RELEVANT facts which are necessary for disposal of this Appeal are as follows:-

(3.) ASSAILING the quantum of compensation, the learned counsel Mr. R.Subramanian, appearing for the Appellants has submitted that as per Ex.P.4-salary certificate, the deceased was getting more than Rs.5,000/- p.m. and while so, the Tribunal has erred in taking the monthly income at Rs.1,500/- per month and Rs.18,000/- p.a. The learned counsel for the Appellants has submitted that the monthly income taken by the Tribunal is abysmally low and the same is to be enhanced. The learned counsel for the Appellants has further submitted that the first Claimant has lost her husband at the young age of 20 years and the second Claimant has lost her father at the age of four months and while so, the Tribunal has not awarded any amount for Loss of love and affection and the quantum of compensation of Rs.5,000/- awarded for Loss of consortium is also very much on the lower side.