JAYASREEKUMARI Vs. VINEETH KUMAR

JUDGEMENT

(1.) The petitioners are parents and elder brother of one Akhil, who died in a motor accident occurred at Maliyeckal Junction on 04.08.2015 at about 2.15 p.m. While Akhil was travelling in a motorcycle bearing Registration No.KL 29J 2895 along with one Ragesh Kumar through Kollam-Alappuzha national highway, a tanker lorry bearing Registration No.KL 01BL 5947 driven by the 1st respondent in a rash and negligent manner hit the motorcycle bearing Registration No.KL 29J 2895, thereby both Akhil and Ragesh Kumar, sustained grievous injuries, while Akhil succumbed to the injuries. The legal heirs of deceased Akhil approached the Tribunal and canvassed compensation to the tune of Rs.35 lakh alleging negligence against the 1 st respondent driver of the tanker lorry. Respondents 1 and 2 were set exparte. The 3rd respondent insurance company disputed negligence and quantum of compensation while admitting the policy. The Tribunal tried 2 cases jointly, viz., O.P(MV).No.316/2016 and O.P(MV).No.317/2016. Thereafter the Tribunal granted Rs.15,04,800.00 as compensation to the appellants in this case.

(2.) The appellants are dissatisfied in the matter of quantum.

(3.) Heard both sides.