SYED ALI FATHIMA Vs. J.V.PRASAD

JUDGEMENT

(1.) The matter is heard through 'Video-conferencing'. The Civil Miscellaneous Appeal is filed for enhancement of compensation granted by the Tribunal in the award dated 30.08.2012 made in M.C.O.P.No.20 of 2011 on the file of Motor Accident Claims Tribunal, IV Small Causes Court, Chennai.

(2.) The appellants are claimants in M.C.O.P.No.20 of 2011 on the file of Motor Accident Claims Tribunal, IV Small Causes Court, Chennai. They filed the said claim petition claiming a sum of Rs.6,00,000/- as compensation for the death of one Khaja Mohideen, who died in the accident that took place on 19.11.2010.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the trailer lorry belonging to the 1 st respondent and directed the 2nd respondent/Insurance Company being insurer of the said trailer lorry to pay a sum of Rs.2,40,000/- as compensation to the appellants.