UNITED INDIA INSURANCE CO. LTD Vs. THAYAMMAL

JUDGEMENT

(1.) The deceased Murugesan, aged 36, Hotel Master, earning a sum of Rs.5,000/- per month, died in an accident, on 21.07.2002.

(2.) The sole Legal Representative of the deceased Murugesan, who is the claimant / first respondent herein, (mother), has filed the claim petition, for compensation, claiming a sum of Rs.5,00,000/-.

(3.) As against the claim made for a sum of Rs.5,00,000/-, the Tribunal has passed an award for a sum of Rs.7,80,000/-, as per the breakup details:-