LAWS(MAD)-2021-6-44

KAMALAKANNAN Vs. PAVITHRA (MINOR)

Decided On June 18, 2021
KAMALAKANNAN Appellant
V/S
Pavithra (Minor) Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the claimants seeking enhancement of compensation under the impugned award dated 24.10.2014 passed by the Motor Accident Claims Tribunal (Principal District Judge, Puducherry ) in MCOP.No.351 of 2011.

(2.) Heard Mr.R.Sreedher, learned counsel for the Appellants/claimants and Mr.S.Arun kumar, learned counsel for the second respondent/ Insurance Company.

(3.) The Appellants/claimants unsatisfied with the quantum of compensation awarded by the Tribunal have preferred this Appeal seeking for enhancement. Under the impugned award, the Tribunal directed the second respondent to pay the Appellants/claimants a sum of Rs.3,50,000/- as lumpsum compensation together with interests and costs for the death of Bharath (minor).