PARVATHY Vs. K. ABDUL RAZAAK

JUDGEMENT

(1.) This matter is heard through "Video Conferencing". This Civil Miscellaneous Appeal has been filed for enhancement of the compensation granted by the Tribunal in the award dated 10.09.2012, made in M.C.O.P. No.417 of 2010, on the file of the Additional District and Sessions Judge III, (Motor Accident Claims Tribunal), Poonamallee.

(2.) The appellants filed M.C.O.P. No.417 of 2010, on the file of the Additional District and Sessions Judge III, (Motor Accident Claims Tribunal), Poonamallee, claiming a sum of Rs.15,00,000/- as compensation for the death of one Kannan, who died in the accident that took place on 17.09.2008.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that accident occurred due to rash and negligent driving by the driver of the Van belonging to the 1 st respondent and directed the 2 nd respondent as insurer of the vehicle to pay a sum of Rs.5,60,000/- as compensation to the appellants.