RELIANCE GENERAL INSURANCE CO LTD Vs. R CHANDRA

JUDGEMENT

(1.) Aggrieved over the quantum of compensation awarded by the Motor Accident Claims Tribunal, III Court of Small Causes, Chennai, in M.C.O.P.No.2058 of 2012, dated 16.04.2014, the insurance company has preferred this appeal.

(2.) According to the appellant-insurance company, the loss of income of the deceased was calculated by the Tribunal at Rs.16,000/- per month, without there being any acceptable proof of occupational income, except the pension, which continued to accrue to the family.

(3.) The claimants-respondents 1 to 3 have preferred the claim petition on the death of one V.Venkataraman, who is the husband of the first claimant and father of claimants 2 and 3. According to them, the deceased was a retired Accounts Officer in Tamil Nadu Electricity Board and was drawing pension. Apart from that, he was doing real estate business and earning a sum of Rs.9,000/- per month from it. Based on that, they have claimed a sum of Rs.15,000/- per month, as loss of income.