MARY BAI Vs. K. MOHAN

JUDGEMENT

(1.) This matter is heard through 'Video-conferencing'. The Civil Miscellaneous Appeal is filed for enhancement of compensation granted by the Tribunal in the award dated 13.07.2017 made in M.C.O.P.No.494 of 2014 on the file of Motor Accident Claims Tribunal, II Additional District Court, Poonamallee.

(2.) The appellants are claimants in M.C.O.P.No.494 of 2014 on the file of Motor Accident Claims Tribunal, II Additional District Court, Poonamallee. They filed the said claim petition claiming a sum of Rs.10,00,000/- as compensation for the death of one Royappan, who died in the accident that took place on 08.02.2014.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent riding by the rider of the motorcycle belonging to the 1st respondent and directed the 2nd respondent/Insurance Company being insurer of the said motorcycle to pay a sum of Rs.6,45,160/- as compensation to the appellants.