S MEENAKUMARI Vs. E K ASHARAF

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimants aggrieved over the quantum of compensation of Rs.21,32,236/- awarded by the Tribunal for the death of one J. Subbiah, aged about 51 years, working as Sub Inspector of Police, alleged to be earning a sum of Rs.42,000/- per month in the accident, which occurred on 29.06.2015 when the deceased was knocked down by a lorry, belonging to the 1st respondent and insured with the 2nd respondent Insurance Company, when he was standing on the left hand side of ECR Road at Aalapakkam.

(2.) Heard Ms. Ramya Rao, learned counsel for the appellants and Mr. D. Bhaskaran, learned counsel for the 2nd respondent.

(3.) The 1st respondent/owner of the offending vehicle remained ex parte even before the Tribunal and therefore, notice to 1st respondent is dispensed with as per the Full Bench Judgment of the Madhya Pradesh High Court rendered in Mrs. Jamuna Bai V. Chhote Singh, 2004 1 ACC 190 (FB).