MEENAKSHI AND OTHERS Vs. HARI. N. AND OTHER

JUDGEMENT

(1.) A person by name Chidambaran Pillai died in a road accident. The accident was on 17.6.2004. The victim was 50 years old then. His heirs moved an application under Section 163A of the Motor Vehicles Act for compensation. They were awarded Rs. 1,67,900/- by the tribunal. They are in appeal dissatisfied with the quantum.

(2.) The second respondent before the tribunal was the insurer with whom the vehicle involved in the accident was insured. The insurer filed cross-objection.

(3.) Heard Sri.Arun Prasanth, Smt.M.S.Kiran and Smt.P.A.Raziya, the learned counsel for the claimants, owner of the vehicle and the insurer respectively.