A V RAJENDRAN Vs. S RAMARAJ

JUDGEMENT

(1.) The claimants have filed this appeal for enhancement of compensation aggrieved over the award, dated 04.03.2004, passed in M.C.O.P.No.274 of 2000, on the file of the Motor Accidents Claims Tribunal (Additional District and Sessions Judge, Fast Track Court No.4) Periyakulam.

(2.) It is a case of fatal accident. The brief facts of the case are as follows:- The accident in this case happened on 02.07.2000. The deceased is a 14 years old student. While he was travelling in his cycle, he was hit by a jeep insured with the second respondent/Insurance Company. In that accident, he died. On his death, the father, aged about 58 years and mother, aged about 40 years, claimed compensation in a sum of Rs.3,50,000/-.

(3.) Based on the oral and documentary evidence, the Tribunal awarded a sum of Rs.1,52,800/- with 9% interest on the following heads: