S.RADHA Vs. S.THANGARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants-claimants seeking enhancement of the compensation granted by the Tribunal in the award dtd. 22/3/2018, made in M.C.O.P. No.267 of 2013, on the file of the IV Additional District Court, (Motor Accident Claims Tribunal), Erode District at Bhavani.

(2.) The appellants/claimants along with one V.Rani filed M.C.O.P. No.267 of 2013, on the file of the IV Additional District Court, (Motor Accident Claims Tribunal), Erode District at Bhavani, claiming a sum of Rs.12,00,000.00as compensation for the death of one R.Veerasamy, who died in the accident that took place on 14/2/2013. Pending claim petition, the said V.Rani died.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred only due to rash and negligent driving by the 1st respondent, driver of the TATA 709 Truck owned by the 2nd respondent and directed the 3rd respondent-Insurance Company to pay a sum of Rs.10,50,000.00 as compensation to the appellants.