KURALVANI Vs. KATHIRVELAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been preferred challenging the award, dated 08.11.2019 passed in M.C.O.P.No.680 of 2017 on the file of the Motor Accident Claims Tribunal, Special District Court, Thanjavur.

(2.) In the said M.C.O.P, the appellants/claimants 1 to 3 are the wife and children of the deceased-Palaniyappa. The Tribunal had awarded a sum of Rs.30,89,430/- on various heads.

(3.) The brief facts relevant for the consideration of the above case is that on 02.03.2017, when the deceased-Palaniappa @ Palani Ayya was proceeding in a two-wheeler bearing Registration No.TN-49- AQ-8217 from Boothalur - Thirukattupalli road to Vanarankudi, the driver of the lorry bearing Registration No.TMY-7590 drove the vehicle in a rash and negligent manner, dashed against the two-wheeler. Due to said impact, the deceased sustained head injuries and died on 05.03.2017. Hence the appellants/claimants, as legal heirs of the deceased, has filed this claim petition claiming a compensation of Rs. 1,50,00,000/-.