POONGUZHALI Vs. S.PARTHIBAN

JUDGEMENT

(1.) This Appeal has been taken up for hearing through Video Conferencing

(2.) A person by name Narayanan died on 26.06.2012 as a result of an accident caused by a vehicle owned by the first respondent and insured with the second respondent. The Appellants herein are the legal heirs and dependents of the deceased Narayanan who died at the age of 45 years. They preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.3961 of 2012 seeking compensation of Rs.20,00,000/- for the death of Narayanan.

(3.) The Motor Accident Claims Tribunal under the impugned award directed the second respondent to pay the Appellants a compensation of Rs.9,50,000/- together with interest and costs as detailed hereunder: <FRM>JUDGEMENT_791_LAWS(MAD)9_2020_1.html</FRM>