CHITRA Vs. S. DEVI

JUDGEMENT

(1.) This appeal has been filed for enhancement of the compensation granted by the award dated 31.07.2012, made in M.C.O.P. No. 188 of 2010, on the file of the Principal District Court, (Motor Accident Claims Tribunal), Perambalur.

(2.) The appellants-claimants filed M.C.O.P. No. 188 of 2010, on the file of the Principal District Court, (Motor Accident Claims Tribunal), Perambalur, claiming a sum of Rs.10,00,000/- as compensation for the death of one Jayaraman, who died in the accident that took place on 08.04.2009.

(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 Tipper Lorry belonging to the 1 st respondent and directed the 2 nd respondent as insurer of the vehicle to pay a sum of Rs.3,46,000/- as compensation to the appellants.