GANGAMMA Vs. R.BRINDADEVI

JUDGEMENT

(1.) This appeal has been filed by the appellants/claimants for enhancement of compensation. The Tribunal passed an award in favour of the appellants/claimants against the second respondent for a sum of Rs.5,26,000.00together with interest at the rate of 7.5% from the date of the claim petition till the date of realization.

(2.) The case of the claimants before the Tribunal is that on 6/7/2011 at 08.00 hours, their son/the deceased was walking along Rajiv Garden Road, Thoraipakkam from east to west direction, at that time, the first respondent's lorry bearing Reg.No.TN-25-B-2634 was driven by its driver in a rash and negligent manner dashed the deceased from behind and so, he sustained serious head injuries and died on the spot. The claimants filed claim petition in MCOP.No.3102 of 2011 and claimed a total compensation of Rs.12,00,000.00from the respondents.

(3.) Denying the averments in the claim petition, the second respondent filed a counter denying the averments made by the claimants and stated that the quantum claimed by the petitioner as compensation is exorbitant and prayed for dismissal of the claim petition.