R.DURGA Vs. V.JAI GANESH

JUDGEMENT

(1.) This Appeal has been taken up for hearing through Video Conferencing This Appeal has been filed by the claimants seeking enhancement of compensation under the impugned award dated 17.07.2014 passed by the Motor Accident Claims Tribunal (Special Sub Court No.1 dealing with Motor Accident Claims, Chennai) in MCOP.No.2183 of 2012.

(2.) A minor boy by name R.Suriya Narayanan who was a student aged 17 years died on 14.04.2012 as a result of an accident caused by a vehicle owned by the first respondent and insured with the second respondent. The Appellants are the parents and the dependents of the deceased. They preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.2183 of 2012 seeking compensation for the death of their son R.Suriya Narayanan. Before the Tribunal, they had made a claim for Rs.16,00,000/-.

(3.) The Tribunal under the impugned award directed the second respondent to pay the Appellants a compensation of Rs.3,55,000/- together with interest and costs as detailed hereunder: <FRM>JUDGEMENT_793_LAWS(MAD)9_2020_1.html</FRM>