NIRMAL KUMAR Vs. S GANESHAMURTHY

JUDGEMENT

(1.) Claimants are the appellants in this appeal and are aggrieved by the impugned Judgment and Decree dated 03.06.2011 passed by the Motor Accident Claims Tribunal (Principal District Judge), Dharmapuri, in M.A.C.T.O.P.No.360 of 2010.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.5,15,000/- as compensation together with interest at 7.5% p.a. from the date of the claim petition till the date of deposit, to the appellants/claimants. Aggrieved by the same, this Civil Miscellaneous Appeal has been filed by the claimants for an enhancement of compensation.

(3.) The claimants are the parents and the siblings of the deceased Pappu Kumar who was aged about 20 years at the time of the death. It is stated that the deceased was doing 3rd year of B.E. Electricals and Electronics Engineering, who met with a motor accident on 28.12.2009 at about 6.15 a.m. near Sapthgiri College under the NH-7 bridge and died.