MINOR MAUNIYA MINOR REPRESENTED BY HER MATERNAL GRAND MOTHER AND GUARDIAN PANDIAMMAL Vs. TAMIL NADU STATE TRANSPORT CORP LTD

JUDGEMENT

(1.) Both the appeals arise out of common award, passed by the Motor Accident Claims Tribunal/I Additional District Judge, Madurai, in M.C.O.P.Nos.823 & 824 of 2001, dated 14.07.2003 and the parties are referred to as per their rank in the claim petitions.

(2.) Both the appeals are filed for enhancement of compensation awarded by the Tribunal. The claimant in both the appeals is minor daughter of deceased Booma and Andichamy, who died in the accident, that occurred on 05.12000. The claimant is minor, aged 2 years at the time of filing the claim petition, represented by her maternal grandmother.

(3.) According to the claimant, the deceased Booma and Andichamy died in the accident that took place, on 05.12.2000 due to rash and negligent driving by the driver of the bus bearing Registration No.TN-45-N-1449 belonging to the respondent Corporation. The deceased were earning a sum of Rs. 2,500/- and Rs. 3,000/- per month, respectively. The age of the mother of the claimant is 22 years and the age of the father is 27 years at the time of accident. The appellant filed claim petitions claiming a sum of Rs. 5,00,000/- each, for loss of income, loss of love and affection and on other heads.