PANDIAN Vs. SIVAMURUGAN CHIT FUNDS PVT LTD

JUDGEMENT

(1.) Not satisfied with the quantum of compensation of Rs.1,50,000/- awarded by the Tribunal, the claimants have filed this appeal challenging the judgment and decree dated 31.08.2009 made in MCOP.No.80 of 2008 on the file of the Motor Accident Claims Tribunal, Sub Court, Kovilpatti.

(2.) It is a case of fatal where a 12 year old boy died in the accident. The Tribunal fixing the notional income of the deceased at Rs.15,000/- per year, deducting 1/3rd towards the personal expenses of the deceased and applying 15 multiplier, awarded compensation of Rs.1,50,000/- with 7.5% interest per annum.

(3.) Learned counsel for the appellant relying on the judgment of the Supreme Court in Kishan Gopal and another vs. Lala and others,2013 SAR(Civ) 1067, would submit that annual income of the deceased should be fixed at Rs.30,000/- and compensation should be computed accordingly.