KALAICHELVI Vs. T ELAMASIVAN

JUDGEMENT

(1.) The above appeal is directed against the award dated 27.1.2000 made in M.C.O.P.No.219 of 1995 on the file of the Motor Accident Claims Tribunal (Sub Court), Vridhachalam.

(2.) The claimants are the appellants. In the accident that took place on 13.7.1993, one Kasirajan, who originally filed the claim petition, suffered injuries and lost consciousness. While he was taking treatment, he died in the hospital itself on 14.10.1996. The appellant/claimants, who are his widow, children and mother claimed Rs.3,00,000/- as compensation. The Tribunal awarded a sum of Rs.70,000/- against which the present appeal has been filed by the claimants for enhancement of compensation.

(3.) The learned counsel for the appellants mainly argued that the Tribunal has failed to consider that the deceased was inpatient all along and the deceased was the only earning member of his family.