RENUGA Vs. NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed for enhancement of compensation granted by the Tribunal in the award dated 12.03.2012 made in M.C.O.P.No.606 of 2009 on the file of Motor Accident Claims Tribunal, Additional District-cum-Special Court under Essential Commodities Act, Salem.

(2.) The appellants are claimants in M.C.O.P.No.606 of 2009 on the file of Motor Accident Claims Tribunal, Additional District-cum-Special Court under Essential Commodities Act, Salem. They filed the said claim petition claiming a sum of Rs.50,00,000/- as compensation for the death of one Krishnan, who died in the accident that took place on 29.01.2009.

(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 TATA Ace vehicle 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 TATA Ace vehicle to jointly and severally pay a sum of Rs.37,31,652/- as compensation to the appellants.