MURUGAIYAN Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal has been filed for enhancement of the compensation granted by the award dated 18.11.2015, made in M.C.O.P. No. 270 of 2014, on the file of the District Court, (Motor Accident Claims Tribunal), Nagapattinam.

(2.) The appellants are claimants in M.C.O.P. No. 270 of 2014, on the file of the District Court, (Motor Accident Claims Tribunal), Nagapattinam. They filed the said claim petition, claiming a sum of Rs.30,00,000/- as compensation for the death of one M. Surendran, who died in the accident that took place on 12.11.2012.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent riding by the deceased, rider-cum-owner of the Motorcycle and directed the respondent as insurer of the vehicle to pay a sum of Rs.1,00,000/- as compensation to the appellants.