D. GEETHA Vs. G. THANGARASU

JUDGEMENT

(1.) This Appeal has been filed by the claimants seeking enhancement of compensation under the impugned award dated 14.03.2014 passed by the Motor Accident Claims Tribunal ( VIth Court of Small Causes, Chennai) in MCOP.No.4135 of 2010.

(2.) A person by name S.Thiyagarajan died on 22.10.2010 as a result of an accident caused by a vehicle owned by the first respondent and insured with the second respondent. The Appellants who are the legal heirs of the deceased preferred a claim before the Motor Accident Claims Tribunal seeking compensation for the death of S.Thiyagarajan.

(3.) The Motor Accident Claims Tribunal under the impugned award directed the second respondent to pay the Appellants/claimants a compensation of Rs.1,85,000/-together with interest and costs as detailed hereunder: Heads Award Amount (Rs.) Pecuniary loss 1,20,000/- (2000 x 12 x 5) Loss of love and affection 50,000/- Funeral Expenses 15,000/- Total 1,85,000/-