T.R. Ramachandran Nair, J. - (1.)THE claimants, who are the appellants before this Court, have filed this appeal aggrieved by the quantum of compensation awarded by the Motor Accident Claims Tribunal, Pala. Against a total claim of Rs. 12 lakhs, the Tribunal below has granted Rs. 3,33,234/ -.
(2.)THE accident occurred on 25.02.2010 while the deceased was riding a motorbike bearing Registration No. KL -5/Q 2377 through Neeranthanam -Ramapuram road. motorcycle driven by the 1st respondent bearing Reg. No. KL -5/U 2988 collided with the motorbike in which the deceased was travelling.
He was taken to the Medical College Hospital, Kottayam and died while in the hospital. The deceased was a farmer and a rubber tapper. The claimants are the widow as well as the minor children of the deceased.

(3.)WE find from the award of the Tribunal that notional income has been fixed as Rs. 2,500/ -. He was aged 42 years at the time of the accident and monthly income shown of the claimant, going by the application, is Rs. 8,000/ -. Accordingly loss of dependency is calculated as Rs. 3 lakhs taking the multiplier as 15. One third has also been deducted towards personal expenses. Towards pain and suffering a sum of Rs. 4,000/ - has been awarded, an amount of Rs. 4,000/ - has been awarded towards loss of estate, Rs. 4,000/ - has been awarded towards loss of consortium and towards compensation for loss of love and affection a sum of Rs. 4,000/ - has been awarded.