K MURUGESH Vs. M PALAPPA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal has been filed on behalf of the parents of the deceased, who became victim in an accident on 4/1/1989. Then he was aged 18 years. The Motor Accidents Claims tribunal recorded a finding in respect of the negligence of the driver because of which the death occurred, but only an amount of Rs 30,800. 00 along with interest at the rate of 6% p. a. was determined as the compensation payable to the appellants. On appeal being filed on behalf of the appellants, the High court raised the amount of compensation by another Rs 5,000. 00, i. e. , to an amount of Rs 35,800. 00.