NEW INDIA ASSURANCE CO. LTD Vs. S. SHANTHI

JUDGEMENT

(1.) The appeal has been filed by the Insurance Company against the award of Rs.26,62,000.00, awarded to the respondents towards compensation for the death of 1st respondent's husband viz., Mr.T.Srinivasan, aged about 38 years, who was working as a Conductor in Tamil Nadu State Transport Corporation Limited and allegedly earning Rs.13,600.00 per month, in the accident, which occurred on 18/8/2012, when the Transport Corporation bus in which the deceased was working as a Conductor dashed against a private bus.

(2.) Heard Mr.J.Chandran, learned counsel appearing for the appellant and Mr.A.A.Venkatesan, learned counsel appearing for the respondent.

(3.) The only question to be decided in this matter is with regard to quantum of compensation.