NIRMALA A NARASIMHAN (DIED) Vs. SHEIK AMMANULLAH

JUDGEMENT

(1.) This appeal has been filed for enhancement of the compensation granted by the Tribunal in award dated 08.02.2012, made in M.C.O.P. No.4480 of 2007, on the file of the Chief Small Causes Court, (Motor Accident Claims Tribunal) Chennai.

(2.) The appellant and the deceased A. Narasimhan who are the claimants initially filed M.C.O.P. No.4480 of 2007, on the file of the Chief Small Causes Court, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.8,00,000/- as compensation for the death of their son viz., N. Dillibabu, who died in the accident that took place on 09.10.2007. Pending claim petition, 2nd claimant viz., A. Narasimhan died.

(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 who is the insurer of the offending vehicle to pay a sum of Rs.5,24,000/- as compensation to the appellant.