NARAYANAN S.A. Vs. RAJESH K.R.

JUDGEMENT

(1.) A person by name Natheesh died in a motor vehicle accident. His father, mother and brother claimed compensation. The motor accidents claims tribunal awarded a total compensation of Rs. 3,61,785.00under different heads. The claimants have come in appeal dissatisfied with the quantum of compensation.

(2.) The accident was on 21.2009. The vehicle involved in the accident was driven by the 1st respondent. The vehicle was insured with the 2nd respondent. The appellants alleged that the accident occurred owing to the rash and negligent driving of the vehicle by the 1st respondent.

(3.) The respondents disputed the negligence alleged against the 1st respondent. The quantum of compensation claimed was also disputed. Policy of insurance was admitted.