BRANCH MANAGER, NATIONAL INSURANCE COMPANY LTD Vs. SETHURAMAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been preferred against the award of Rs.3,00,000.00 for the death of one Santha Sethuraman in the accident occurred on 05.10.2002, in favour of the legal heirs of the said Santha Sethuraman, who are the respondents 1 to 4 herein.

(2.) Heard Mr.S.Kumar, learned counsel appearing for the appellant and Mr.A.S.Mathialagan, learned counsel appearing for the 7th respondent.

(3.) The only issue to be decided is whether the Tribunal is right in awarding a sum of Rs.3,00,000.00 only under the head of loss of love and affection?