CHINNAPONNU Vs. MATHIVANAN

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal dated 24.01.2002 made in MCOP.No.11 of 2001, the present appeal has been filed by the petitioners/claimants to enhance the award amount.

(2.) For sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.

(3.) The case of the petitioners is that on 08.02.1996 at about 10.30 p.m., when the deceased was going in his bicycle towards his village from Neyveli, in Neyveli - Vridhachalam Road, the first respondent's owned a van bearing Registration No.TN-51-1491, which was going towards Vridhachalam came at high speed dashed against the deceased and he suffered head injury and died on the spot itself. At that time, the deceased Mathanasamy was employed in Neyveli Lignite Corporation, earning a monthly salary of Rs.4,650/-. The petitioners who are the wife and children of the deceased were depending on his earning. The deceased was aged about 45 years at the time of accident and as such he would have contributed to his family at bigger level. Hence, the petitioners seek a sum of Rs.10,00,000/- as compensation.