RASU Vs. R.S. RAJHAKUMARAN

JUDGEMENT

(1.) Mother, in her old age, whether should be considered as an asset or liability to the family is the issue raised in this appeal. Whether those who are in the morning of the life and in the evening of the life alone can be construed to be the dependants and or those are in the middle i.e. grown up children also can be considered so, is yet another issue to be decided.

(2.) The major children of the deceased has filed this appeal praying for enhancement of compensation. In respect of death of the mother, in the accident that took place on 28.01.2010, the claimants filed a claim petition claiming a sum of Rs.8,00,000/- as compensation.

(3.) The deceased, stated to be 45 years old at the time of accident was a fruit vendor, earning a sum of Rs.250/- per day. According to the averments in the petition, on 28.01.2010, the mother of the deceased was walking in the road and at that time, the offending vehicle namely car bearing registration number TN 45AD-0999 came in a rash and negligent manner and hit against the deceased.