RAMAVATH SEENI Vs. CH SEETHA

JUDGEMENT

(1.) Appellants who are the widow and children of Laxma Bhavji (the deceased) who died due to a collision between the lorries belonging to the Respondents 1 and 3, insured with the Respondents 2 and 4, filed a claim petition seeking compensation of Rs. 1,50,000/- for the death of the deceased on the ground that he was aged about 45 years and was earning Rs.3,000/- per month as pujari in Gopala Krishna Swamy Temple at Maal. Respondents 1 and 3 chose to remain ex parte both in the Tribunal and in this Court. Respondents 2 and 4 filed respective counters contesting the claim of the appellants.

(2.) In support of their case appellants examined two witnesses as P.Ws. 1 and 2 and marked Exs. A-1 and A-2. No evidence either oral or documentary was adduced on behalf of Respondents 2 and 4. The Tribunal having held that the accident occurred due to the rash and negligent driving of the drivers of the lorries involved in the accident awarded Rs. 1,15,000/- as compensation to the appellants from the Respondents. Dissatisfied with the compensation awarded to them this appeal is preferred by the claimants.

(3.) The only point for consideration is to what compensation are the appellants entitled to?