K. Kannan, J. - (1.) THE appeal is for enhancement of compensation. The death was of a 12 years old boy and the parents were the claimants. The tribunal assessed a compensation of Rs. 85,000/ - as payable. I shall rework the compensation on the legal parameters laid down through several decisions.
(2.) THERE could be no loss of dependence for the parents when the child himself was a dependent. However, the economic and social status of parties and the expectation of parents will assume significance. I will take the likely contribution to the parents at Rs. 1000/ - and take the likely financial loss at Rs. 10,000/ - per year. I shall also provide for loss of love and affection at Rs. 50,000/ - and other conventional heads and tabulate as follows: - There shall be an award for Rs. 2,61,000/ - and the additional amount brought through this award shall also attract interest at 7.5% per month. The liability shall be on the insurer. The appeal is allowed to the above extent.;