K.KAVITHA Vs. J.THIRUMURUGAN

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 12.09.2012, made in M.C.O.P. No.2281 of 2011, on the file of the XVII Additional Judge, City Civil Court, (Motor Accident Claims Tribunal), Chennai 600 001.

(2.) The appellants filed M.C.O.P. No.2281 of 2011, on the file of the XVII Additional Judge, City Civil Court, (Motor Accident Claims Tribunal), Chennai 600 001, claiming a sum of Rs.15,00,000/- as compensation for the death of one Karnan, who died in the accident that took place on 20.04.2011.

(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 TATA Ace belonging to the 1 st respondent and directed the respondents 1 and 2 as owner and insurer of the vehicle to jointly and severally pay a sum of Rs.6,95,200/- as compensation to the appellants.