SUSEELA Vs. SHESPAL SHING

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 30.08.2010, made in M.C.O.P. No.930 of 2008, on the file of the Additional District Judge, Fast Track Court, (Motor Accident Claims Tribunal), Dharmapuri.

(2.) The appellants filed M.C.O.P. No.930 of 2008, on the file of the Additional District Judge, Fast Track Court, (Motor Accident Claims Tribunal), Dharmapuri, claiming a sum of Rs.25,00,000/- as compensation for the death of one Shanmugam, who died in the accident that took place on 02.03.2008.

(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 Lorry 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.4,10,580/- as compensation to the appellants. The Tribunal dismissed the claim petition against the respondents 3 and 4.