AMUTHAVALI Vs. ANISH

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed by the appellant seeking enhancement of compensation granted by the Tribunal in the award dated 23.10.2017 made in M.C.O.P. No. 400 of 2015 on the file of Motor Accident Claims Tribunal, Sub Court, Bavani.

(2.) The appellant is claimant in M.C.O.P. No. 400 of 2015 on the file of Motor Accident Claims Tribunal, Sub Court, Bavani. The appellant filed the said claim petition claiming a sum of Rs.30,35,000/- as compensation for the death of one Sibi Chakravarthy, who died in the accident that took place on 24.02.2014.

(3.) The Tribunal, considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the 1 st respondent/driver of the Swift Car belonging to the 2nd respondent and directed the respondents 1 & 2 as well as the 3rd respondent/Insurance Company being insurer of the said car to pay jointly and severally a sum of Rs.11,55,000/- as compensation to the appellant.