S.RASIYA Vs. A.RAVISEKAR

JUDGEMENT

(1.) The matter is heard through "Video Conferencing/Hybrid mode". This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the Tribunal in the award dated 11.01.2012 made in M.C.O.P.No.1017 of 2009, on the file of the Motor Accidents Claims Tribunal, II Fast Track Judge, III Additional District Court, Poonamallee, Tiruvallur.

(2.) The appellants are the claimants in M.C.O.P.No.1017 of 2009, on the file of the Motor Accidents Claims Tribunal, II Fast Track Judge, III Additional District Court, Poonamallee, Tiruvallur. They filed the above said claim petition, claiming a sum of Rs.15,00,000/- as compensation for the death of one K.Selvam, who died in the accident that took place on 02.06.2009.

(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 bus belonging to 1 st respondent and directed the 2 nd respondent-Insurance Company to pay a sum of Rs.6,77,000/- as compensation to the appellants at the first instance and recover the same from the respondents 1 and 3.