MANAGING DIRECTOR Vs. MALLIKA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.CO.P.No.31 of 2013 dated 04.09.2014, on the file of the Motor Accidents Claims Tribunal /District Judge, Sivagangai.

(2.) The appellant herein is the respondent and the respondents herein are the petitioners 1 to 5 in the claim petition. The appellant has filed a claim petition in M.CO.P.No.31 of 2013, claiming compensation for the death of one Saravanan in a road accident that took place on 04.09.2014. The Tribunal has awarded a sum of Rs.7,00,000/- (Rupees Seven Lakhs only) as compensation. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in M.CO.P.No.31 of 2013 is as follows: On 07.12.2011, when the deceased was riding his two wheeler bearing registration No.TN-63-J-4864 along with Thimppathur - Sivagangai main road he was dashed by a Government bus beaming registration No.TN-63-N-0942 and he died on spot. The deceased was aged about 35 years at the time of accident and he was working as a driver and was earning a sum of Rs.7,000/- (Rupees Seven Thousand only) per month. The claimants are the dependants of the deceased and they claimed a sum of Rs. 10,00,000/- (Rupees Ten Lakhs only) as compensation.