R BALAMUTHU Vs. G SHANKAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the judgment and award made in M.C.O.P.No.104 of 1999 dated 16.07.2002, on the file of the Motor Accident Claims Tribunal, Principal District Judge, Dindigul seeking enhancement of compensation.

(2.) The appeal lies in a very narrow campus. A student aged about 17 years died in a road accident, which occurred on 06.10.1998, by the vehicle owned by the first respondent insured with the second respondent. The parents of the deceased filed M.C.O.P.No.104 of 1999, on the file of the Motor Accident Claims Tribunal, the Principal District Judge, Dindigul, claiming a sum of Rs.3,00,000/- as compensation. The Tribunal passed an award dated 16.07.2002 granting Rs.1,00,000/- as compensation with 9% interest and costs. The claimants have preferred this appeal seeking enhancement of compensation from Rs.1,00,000/- to Rs.3,00,000/-.

(3.) Heard the learned Counsel for both sides.