GOWTHAMI Vs. SHANTHOSH KUMAR

JUDGEMENT

(1.) The matter is heard through Video Conferencing/Hybrid mode . This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the Tribunal in the award dated 16.12.2019 made in M.C.O.P.No.2299 of 2016, on the file of the Motor Accidents Claims Tribunal, Special District Court, Salem.

(2.) The appellants are the claimants in M.C.O.P.No.2299 of 2016, on the file of the Motor Accidents Claims Tribunal, Special District Court, Salem. The appellants are wife, son, mother and father of the deceased. They filed the above said claim petition, claiming a sum of Rs.25,00,000/- as compensation for the death of Praveen, who died in the accident that took place on 25.09.2016.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the Dipper Lorry belonging to the 1st respondent and directed the 1st respondent and 2nd respondent-Insurance Company, jointly and severally, to pay a sum of Rs.17,83,600/- as compensation to the appellants.