S LAKSHMI Vs. S VENKATESH

JUDGEMENT

(1.) The appeal has been preferred by the claimants not satisfied with the quantum of compensation of Rs.44,30,000/- awarded for the death of one R.Sekar, aged about 39 years, Proprietor of a printing press and also partner of another printing press, allegedly earning about Rs.50,000/- per month, in the accident which occurred on 03.02.2015, when the victim was travelling in his car, which was dashed by a town bus belonging to the 2nd respondent, insured with the 3rd respondent.

(2.) Cross Objection has also been filed by the insurance company, questioning the quantum of compensation.

(3.) Both the appeal and the cross appeal are taken together. For the sake of convenience, the appellants in CMA.No.170 of 2018 are hereinafter referred as claimants and the insurance company, who is the cross appellant is referred as insurance company.