MALLIGA Vs. SAROJA UDATHA

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed by the appellants seeking enhancement of compensation granted by the Tribunal in the award dated 27.04.2017 made in M.C.O.P.No.210 of 2016 on the file of the Motor Accident Claims Tribunal, learned Special District Court, Salem.

(2.) The appellants are the claimants in M.C.O.P.No.210 of 2016 on the file of the Motor Accident Claims Tribunal, learned Special District Court, Salem. The appellants are the wife and sons of the deceased. They filed the said claim petition, claiming a sum of Rs.15,00,000/- as compensation for the death of one Rathinam, who died in the accident that took place on 27.12.2015.

(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 lorry belonging to the 1 st respondent and directed the 2 nd respondent/Insurance Company to pay a sum of Rs.6,52,110/- as compensation to the appellants.