M. RAGHURAMAN Vs. R. KALAISELVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the Tribunal in the award dated 18.01.2019 made in M.C.O.P.No.5832 of 2015, on the file of the Motor Accidents Claims Tribunal, Special Sub Court No.I, Small Causes Court, Chennai.

(2.) The appellants are the claimants in M.C.O.P.No.5832 of 2015, on the file of the Motor Accidents Claims Tribunal, Special Sub Court No.I, Small Causes Court, Chennai. The claimants filed the above said claim petition, claiming a sum of Rs.10,00,000/- as compensation for the death of their Mother viz., M.Shanthi, who died in the accident that took place on 19.02.2015.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by both the driver of the unknown lorry and the rider of the motorcycle belonging to 1 st respondent and directed the 2 nd respondent-Insurance Company, being the insurer of the motorcycle to pay a sum of Rs.6,05,500/- as compensation to the appellants.