MALAR ELECTRICALS, REP BY ITS PROPRIETOR R ARUMUGAM Vs. MALAR ELECTRICALS, REP BY ITS PROPRIETOR R ARUMUGAM

JUDGEMENT

(1.) Cma.No.2646 of 2015 has been preferred by the claimants aggrieved over the quantum of compensation of Rs.6,42,000/- awarded for the death of one R.Mani, who is the 1st claimant's husband, aged about 33 years, working as supervisor in Malar Electricals Company, earning about Rs.10,850/- per month, in the accident, which occurred on 04.05.2008, when the deceased was travelling in the Tempo belonging to the 1st respondent owner as a representative of the owner of the goods dashed against the lorry, which was going ahead of the tempo.

(2.) Another appeal has been filed in CMA.145 of 2016 by the owner of the vehicle, questioning the pay and recovery order passed by the Tribunal. In view of the two appeals having been as against the same award, this Court is inclined to describe the parties as claimants, owner and insurance company.

(3.) Heard Mr.M.Elango, learned counsel appearing for the claimants; Mr.S.Sathiaseelan, learned counsel appearing for the owner and Mrs.R.Sreevidhya, learned counsel appearing for the insurance company.