S DEVI Vs. K BALASUBRAMANIAN

JUDGEMENT

(1.) The claimants are the wife, minor children and parents of one Senthilkumar, who died in a road accident that occurred on 09.10.2012. Since the appeal is by the claimants, the only question that is to be decided is the quantum.

(2.) According to the claimants, the deceased was drawing a sum of Rs.27,500.00 per month as Technical Officer in M/s.Nihon Parkerzing India Private Ltd. Based on the said salary, the claimants sought for compensation of Rs.50,00,000.00. The Insurance Company resisted the claim contending that the age, educational qualification and the income of the deceased have been boosted up in order to claim huge compensation. The claimants produced Ex.P10, appointment letter, Ex.P11, Identity card and Ex.P12, salary certificate, apart from producing the bank statement of the deceased as Ex.P7. Pan card of the deceased was also produced as Ex.P8. The Tribunal took the monthly income at Rs.18,000.00 and awarded a sum of Rs.24,48,000.00 towards loss of dependency. The Tribunal also awarded a sum of Rs.1,00,000.00 towards loss of consortium to the wife, Rs.2,00,000.00 towards loss of love and affection to the minor children at Rs.1,00,000.00 each and Rs.1,00,000.00 towards loss of love and affection to the parents at Rs.50,000.00 each, Rs.25,000.00 for funeral expenses and Rs.5,000.00 towards transportation charges. In all, the Tribunal awarded a sum of Rs.28,78,000.00 as compensation. The claimants seek enhancement.

(3.) We have heard Mr.M.Sivakumar, learned counsel for the appellants and Mr.S.Vadivel, learned counsel for the Insurance Company.