(1.) The appeal has been preferred by the claimants against the award of Rs. 6,92,000/- for the death of one Ravi @ Ravi Varma, aged about 42 years, partner in a private company, allegedly earning about Rs. 50,000/- per month, in the accident which occurred on 14.08.2010, when he was alighting from the bus in the bus stand, the bus suddenly moved and the victim sustained head injuries and died.
(2.) Heard, Mr.C.Kulanthaivel, learned counsel appearing for the appellants and Mr. D. Baskaran, learned counsel appearing for the second respondent.
(3.) The only question to be decided is with regard to the quantum of compensation since, the 2nd respondent/insurance company has not filed any appeal against the finding regarding liability.