T T ABBAS ALI Vs. T GOVINDARAJULU

JUDGEMENT

(1.) THIS is a case of death of a very enterprising and promising boy on account of the rash and negligent act of the driver of the vehicle in the accident that took place on 14. 11. 1984. The claimants are the father, mother, brothers and sisters. The father of the deceased is aged about 57 years and the mother is aged about 45 years. The last child is aged about four years.

(2.) SO far as the rash and negligent act of the driver of the vehicle is concerned, it can be said that the reasons that have been given by the Tribunal are correct.

(3.) WITH regard to the quantum of compensation that has been awarded, the counsel for the insurance company as well as the owner contend that it is highly excessive and the entire income of the deceased was taken as loss of dependency.