ORIENTAL INSURANCE COMPANY LIMITED Vs. P. KAMARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.232 of 2013 dtd. 12/11/2019, on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Srivilliputhur.

(2.) The appellant herein is the 3rd respondent, the respondents 1 to 3 herein are the petitioners, the respondents 4 and 5 herein are the respondents 1 and 2 and the respondents 6 and 7 herein are the respondents 4 and 5 in the claim petition. The appellants herein have filed a claim petition in M.C.O.P.No.232 of 2013, claiming compensation for the death of one Periyandavar, in an accident that took place on 4/9/2013. The Tribunal has awarded a sum of Rs.7,00,000.00 (Rupees Seven Lakhs only) as compensation. Against which, the appellant has preferred this appeal.

(3.) Brief substance of the claim petition in M.C.O.P.No.232 of 2013 is as follows: On 4/9/2013, when the deceased Periyandavar was working as a loadman in a tractor bearing registration No.TN-74-Z-5811, the tractor driver drove the vehicle in a rash and negligent manner and the deceased was thrown away from the tractor and he died on the spot. The deceased was aged about 15 years and the petitioners are his dependants and they claim a sum of Rs.11,90,000.00 (Rupees Eleven Lakhs and Ninety Thousand only) as compensation.