S.SANTHIYA Vs. T.SHANMUGAM

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Chief Judge, Motor Accident Claims Tribunal, Chennai, in MCOP.No.4439 of 2016, dtd. 10/11/2017, this appeal has been filed by the claimant for enhancement of the compensation amount.

(2.) The appellant herein married the deceased Saravanan on 29/1/2012 at Chennai and on the very third day of the marriage, i.e., on 31/1/2012, the said Saravanan died in a road accident at Cuddalore. According to the appellant / claimant, on 31/1/2012 around 12 noon, while the deceased Saravanan was proceeding in a two-wheeler bearing Registration No.TN 31 D 8304 from North to South direction near Cuddalore Sub Jail, a Tripper Lorry bearing Registration No.TN 32 D 7264, which is owned by the first respondent, came in a rash and negligent manner and hit the rear side of the two wheeler. In the said accident, the deceased fell down and sustained injuries and died on the spot.

(3.) The case of the appellant was resisted by the second respondent / Insurance Company by filing a detailed counter statement.