REGENT COMPUTRONICS PVT. LTD.

THIRUVALLUVAR TRANSPORT CORPORATION LTD. Appellant

V/S

SAKUNTHALA Respondents

Referred Judgements :-

CHERAN TRANS. CORPN,LTD. V. MARUDHAMMAL [REFERRED TO]
MAHANT DHANGIR VS. MADAN MOHAN [REFERRED TO]
ADIKANDA SETHI DEAD VS. PALANI SWAMI SARAN TRANSPORTS [REFERRED TO]
STATE OF PUNJAB VS. BAKSHISH SINGH [REFERRED TO]
R GOVINDARAJULU VS. S DHARMAN [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. RAMACHANDRAN [REFERRED TO]
PADMADEVI SHANKARRAO JADHAV VS. KABALSING GARMILSING SARDARJI [REFERRED TO]
MANAGING DIRECTOR (METRO), PALLAVAN TRANSPORT CORPORATION LTD. VS. KALAVATHY [REFERRED TO]

JUDGEMENT

(1.) Challenging the award of Rs. 1,26,000 as against the total claim of compensation of Rs. 2,00,000, the present appeal has been filed by the Thiruvalluvar Transport Corporation on the ground of quantum.

(2.) The learned counsel appearing for the appellant Corporation would submit that the multiplier of 15 is on the higher side and that though there is documentary evidence to show that the deceased was earning about Rs. 700 per month, the Tribunal found that the monthly income of the deceased was Rs. 1,000 even without any documentary evidence for the balance of Rs. 300.

(3.) Heard the counsel for the respondents.

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THIRUVALLUVAR TRANSPORT CORPORATION LTD Vs. SAKUNTHALA

Referred Judgements :-

JUDGEMENT

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