(1.) Not being satisfied with the quantum of compensation awarded by the Tribunal, in and by Award dtd. 24/10/2019 made in M.C.O.P.No.58 of 2018 on the file of the Motor Accidents Claims Tribunal {Additional District Court (FTC) }, Kanchipuram, the present appeal is filed by the claimants for enhancement of the compensation amount.
(2.) The claimants are the parents and married sistesr of the deceased D.Bhuvaneswari.
(3.) It is the case of the claimants that on 21/12/2017 at about 8.30 p.m., while the deceased was travelling in a Splendour motor-cycle bearing Registration No.TN-21-AH-4397, on the Chengalpet-Kancheepuram Highway Road, near Pazhayaseevaram, the said two-wheeler was hit by a lorry, bearing Registration No.TN-19-H-8251, as a result of which, the deceased who was travelling as a pillion rider, fell down and sustained grievous injuries and died on the spot itself. The said lorry which had caused the accident, was owned by the first respondent herein and insured with the second respondent herein (Insurance Company).