G.MALLIKA Vs. E.SUBASH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the legal heirs of the deceased Dhanasekar assailing the Judgment and decree passed by the Motor Accident Claims Tribunal (III Court of Small Causes) Chennai in M.C.O.P.No.141 of 2009 dtd. 22/11/2012 for enhancement of compensation.

(2.) The claim petition was filed under Sec. 166 of Motor Vehicles Act and Rule 3 of M.A.C.T. Rules claiming compensation of Rs.10.00 lakhs for the death of Mr.Dhanasekar in a road accident that occurred on 26/12/2008.

(3.) The Tribunal, after hearing both side arguments and upon considering the oral and documentary evidence put forth, has granted compensation of Rs.5,37,000.00 with interest at 7.5% per annum from the date of filing of the petition i.e. 30/12/2008 till the date of deposit.