K. BANUPRIYA Vs. A. USHARANI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.188 of 2013 dated 21.07.2016, on the file of the Motor Accident Claims Tribunal/Principal District Judge, Karur.

(2.) The appellants herein are the claimants and the respondents herein are the respondents in the claim petition. The appellants have filed a claim petition in M.C.O.P.No.188 of 2013, claiming compensation for the death of Kishore Kumar, in an accident that took place on 04.09.2012. The Tribunal has awarded a sum of Rs. 9,34,000/- (Rupees Nine Lakhs and Thirty Four Thousand only) as compensation. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.188 of 2013 is as follows: On 04.09.2012, the deceased Kishore kumar was riding a motorcycle bearing registration No.TN-47-AA-1217 and another deceased Sathiyamoorthy was travelling as the pillion rider. At about 04.00 p.m., a Ford car bearing registration No.TN-45-AP-7621 was driven by its driver in a rash and negligent manner dashed against the two wheeler from the backside and both the deceased sustained grievous injuries and died on the spot. The claimants are the legal heirs of deceased Kishore kumar. The deceased was aged about 32 years at the time of accident and he was supplying generator for hire and he was earning Rs.30,000/- per month. The claimants claimed a sum of Rs.40,00,000/- as compensation.