SAJNA Vs. AJITH KUMAR

JUDGEMENT

(1.) Claimants in OP(MV) No.1459/2014 of Motor Accident Claims Tribunal, Kozhikode [hereinafter referred to as 'the Tribunal'] have filed this appeal seeking enhancement of compensation awarded by the Tribunal.

(2.) For the sake of convenience, the parties shall be referred to as per their rank before the Tribunal as claimants and respondents.

(3.) On 27/4/2014, while the victim Vinod Kumar was riding a motorcycle through the public road at Ambalappadi Junction, Kozhikode, a car bearing registration No.KL-13/S-8825 owned and driven by R1, hit on the motor cycle of the victim causing fatal injuries to the victim. He succumbed to the injuries on 3/5/2014. His widow, two minor children and mother filed the claim petition before the Tribunal seeking compensation against R1 who was the RC owner cum driver and R2 who is the insurer of the offending vehicle.