P.SELVI Vs. S.PADMA

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed for enhancement of compensation granted by the Tribunal in the award dated 24.08.2009 made in M.C.O.P.No.937 of 2005 on the file of Motor Accident Claims Tribunal, Principal District Court, Namakkal.

(2.) The appellants are claimants in M.C.O.P.No.937 of 2005 on the file of Motor Accident Claims Tribunal, Principal District Court, Namakkal. They filed the said claim petition claiming a sum of Rs.20,00,000/- as compensation for the death of one Ponnusamy, who died in the accident that took place on 02.09.2004.

(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 stage carriage bus belonging to the 1 st respondent and directed the 1 st respondent as well as 2 nd respondent/Insurance Company being insurer of the said bus to jointly and severally pay a sum of Rs.5,55,000/- as compensation to the appellants.