VEMBULI Vs. MANAGING DIRECTOR PALLAVAN

JUDGEMENT

(1.) THE parents of the victim of a Motor Accident have filed the present appeal contending that, the amount of compensation awarded to them by the Tribunal is grossly inadequate.

(2.) ON 30-8-1981, Sekar, the son of the appellants herein aged 16 and studying in the X standard was knocked down dead by a bus No. TMN 752 belonging to the respondent herein. The bus was driven in a rash and negligent manner. The appellants filed M.O.P. No. 318 of 1981 before the Motor Accidents claims Tribunal, (Sub Judge) Chengalpattu claiming a compensation of Rs. 30,000/-.

(3.) THIRU A.N. Viswanatha Rao, learned Counsel for the appellants contended that the Tribunal had not adopted any basis for arriving at the figure awarded and that the deceased being the elder son in the family would have taken care of his parents, who were only labourers and that therefore a higher compensation ought to have been awarded considering these facts. Learned Counsel also contended that the monthly dependency ought to have been fixed by the Tribunal and compensation ought to have been awarded for loss of expectation of life as well. Reliance was placed upon several decisions in which higher compensation had been awarded for the death of boys of the same age group.