R. VIJAYA Vs. P. SUKUMAR

JUDGEMENT

(1.) Aggrieved by the Award passed by the Motor Accident Claims Tribunal/VI Small Causes Court at Chennai, dtd. 17/12/2015 in M.C.O.P. No.2810 of 2003, the Claimants, who are the Parents of the deceased Pradeep have filed this Civil Miscellaneous Appeal challenging the liability.

(2.) The Claim Petition was filed under Sec. 166 of Motor Vehicles Act, 1988 and Rule 3 of Motor Accident Claims Tribunal Rules claiming Compensation of Rs.3,00,000.00 for the death of their son, who died in the road accident that took place on 30/5/2002.

(3.) The Tribunal after hearing both sides and upon consideration of oral and Documentary evidence has passed an Award for a sum of Rs.3,30,000.00with Interest at 7.5% per annum from the date of numbering of Petition till the date of deposit fastening the liability only on the 1st Respondent alone. Against which the present Appeal.