H MOHAMED GANI Vs. D. M. VENKADESWARAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the award passed in M.C.O.P.No.2617 of 2015, dated 18.04.2018 on the file of the Motor Accident Claims Tribunal/VI Additional District Judge, Madurai.

(2.) The appellants/claimants, who were awarded with compensation of Rs.10,43,100/- with interest at 7.5% per annum for the death of their daughter Rabiyathul Basria, who died consequent to an accident occurred on 06.10.2015, challenged the quantum of compensation awarded at by the Tribunal and claimed enhancement of the same.

(3.) The case of the Appellant is that on 06.10.2015 at about 08.45 am, when the deceased Rabiyathul Basria was standing between centre meridian of the road, a Bus bearing Registration No.TN 64 J 5155 came in a rash and negligent manner and dashed against one Scooty-pep and thereafter, entered the gap between the center meridian and dashed against the said Rabiyathul Basria and that she sustained serious multiple injuries and succumbed to the injuries on the way to the Hospital.