RAJAN Vs. M N BADRINATH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the claimants for enhancement of compensation.

(2.) The claim petition reads as below:-

(3.) At the time of accident, Saravanan was 25 years old. He was employed in Hyundai Company at Hosur earning Rs.21,000/- per month. Claim petition was filed for compensation of Rs.40,00,000/- by his parents and 23 years old brother. The owner of the offending Lorry and its Insurer were arrayed as respondents in the claim petition.