AMULMARY Vs. S KANDAVEL

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal on hand is preferred against the judgment and decree dated 10.02.2011, made in M.C.O.P.No.2496 of 2007 on the file of the Motor Accident Claims Tribunal cum Chief Judge, Small Causes Court, Chennai.

(2.) The claimants are the appellants, filed the appeal, seeking enhancement of compensation mainly on the ground that the quantum of compensation awarded by the Tribunal is inadequate and not in accordance with the principles laid down for grant of compensation, more specifically, in death cases.

(3.) The accident occurred on 09.06.2007 at about 22.00 hours at Thiruvallur High Road, Shanthi Nagar, Opposite to Arunbhai Gardents, Thiruvallur District. E5, Cholavaram Police Station, Chennai registered a case in Crime No.292 of 2007. The deceased Mr.V.Siva was the rider of the Motor Cycle bearing Registration No.TN-05-D-2957. Due to the accident, he sustained grievous head injuries and admitted in Hospital. Subsequently, he died and Claim Petition was filed by the wife, two Minor children and the mother of the deceased.