V. AMBIGA Vs. K. DHANANJAYAN

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal, Chennai, in and by award dated 06.11.2019 made in MCOP No. 369 of 2018, the present appeal has been filed by the appellants, who are the claimants before the Tribunal, for enhancement of compensation amount.

(2.) The appellants/claimants are the parents of the deceased V. Jayanthan. It is the case of the appellants/claimants before the Tribunal that on 12.12.2017, at about 18.45 hours, the deceased was riding the motor cycle bearing Registration No. TN 02 AU 1478 to K.G. Signature, Service Road, East Side By-pass Road, Nolambur, Chennai - 600 095. At that time, the car owned by the first respondent herein bearing Registration No. TN 13 A 4183 came from the opposite direction, driven by its driver in a rash and negligent manner and dashed against the motor cycle. In the impact, the deceased sustained grievous injuries and died on the spot. According to the claimants, the deceased was aged 29 years at the time of accident and was working as a Rank II Officer, Navig-8, Ship Management Service Limited, Mumbai and earning a sum of Rs.4,00,000/- per month. Therefore, the claimants have filed the claim petition before the Tribunal against the owner of the car as well as its insurer, claiming a sum of Rs.10 crores as compensation for the death of their son.

(3.) The second respondent-Insurance Company filed a counter statement before the Tribunal denying the various allegations made by the claimants in the claim petition with respect to the age, occupation and income of the deceased and prayed for dismissal of the claim petition.