P CHANDRAMOULI Vs. K GOMATHI AMMAL

JUDGEMENT

(1.) The owner and in- TAN 4334 are the appellants in the above surer of the lorry bearing registration No.appeal.

(2.) In respect of the death of one Dr. S.K. Chockalingam in a motor vehicle accident that had taken place on 25.1.1992, the respondent herein, who is the mother of the deceased filed a claim petition, praying for compensation of Rs. 9,04,000. Before the Tribunal, claimant examined herself as PW 1 and three more witnesses as PWs 2 to 4 and also marked Exhs. A-l to A-29 in support of her claim for compensation. On the side of the respondents therein, neither anyone was examined nor any document marked in support of their defence. The Tribunal, on appreciation of the oral and documentary evidence and after holding that the accident was caused due to negligence of the driver of the lorry in question, passed an award for Rs. 3,10,000 with interest at the rate of 12 per cent per annum from the date of petition till the date of deposit. Questioning the said award, the insured and the insurer of the lorry have preferred the present appeal questioning the quantum of compensation determined by the Tribunal.

(3.) Heard the learned counsel for the appellants as well as the respondents.