D.VIMALA Vs. S.BALAJI SINGH

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of compensation granted by the award dated 16.04.2014, made in M.C.O.P. No.4635 of 2006, on the file of the Chief Small Causes Court, (Motor Accident Claims Tribunal) Chennai.

(2.) The appellant-claimant filed M.C.O.P. No.4635 of 2006, on the file of the Chief Small Causes Court, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.9,00,000/- as compensation for the death of one D.Venkatesan who died in the accident that took place on 21.06.2006.

(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 Lorry belonging to the 1st respondent and directed the respondents, as owner and insurer of the offending vehicle, to jointly and severally pay a sum of Rs.4,99,000/- as compensation to the appellant.