NEELAVATHI Vs. S.KARTHIKEYAN

JUDGEMENT

(1.) This Appeal has been taken up for hearing through Video Conferencing

(2.) A person by name Ponnusamy died on 26.12.2008 as a result of an accident caused by a vehicle owned by the first respondent and insured with the second respondent. The Appellants are the legal heirs and the dependents of the deceased Ponnusamy. They preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.374 of 2009 seeking compensation of Rs.25,00,000/- for the death of Ponnusamy.

(3.) The Motor Accident Claims Tribunal under the impugned award directed the respondents to pay the Appellants/claimants a compensation of Rs.9,45,000/- together with interest and costs as detailed hereunder: <FRM>JUDGEMENT_788_LAWS(MAD)9_2020_1.html</FRM>