A. SATHIYA Vs. G. MAHENDRAN

JUDGEMENT

(1.) Not satisfied with the quantum of compensation awarded by the Tribunal, the claimants have filed this Civil Miscellaneous Appeal.

(2.) The brief facts leading to the filing of the present appeal is as follows:

(3.) The second respondent/Insurer filed a counter to the effect that the first respondent has driven his motor cycle from north to sought in a moderate speed. The deceased was riding his motor cycle came in the opposite direction without following the traffic rules in a rash and negligent manner and without giving any signal suddenly crossed the road which resulted in the accident. 4.On the side of the Petitioners/claimants, P.W.1 and P.W.2 were marked and Ex.P1 to Ex.P15 were marked.