C.SARASU Vs. S.MUTHUSAMY

JUDGEMENT

(1.) Not being satisfied by the award passed by the learned Tribunal in M.C.O.P.No.371 of 2019 on 24/3/2021 on the file of the Motor Accidents Claims Tribunal, Sub Court, Rasipuram, the legal heirs namely, the wife, two married daughters Smt. Punitha Raja and Kalaiselvi Mani and two sons of the deceased V.Chandrasekaran have preferred this Civil Miscellaneous Appeal for enhancement of compensation.

(2.) The claim petition was filed under Sec. 166 of the Motor Vehicles Act, R/W Rule 3 of TNMACT Rules, claiming compensation of Rs.30,00,000.00 for the death of the deceased, who died in the road accident that occurred on 30/9/2019.

(3.) The learned Tribunal, after hearing both sides arguments and upon consideration of oral and documentary evidence has passed an award for a sum of Rs.7,58,400.00 with interest at the rate of 7.5% per annum from the date of petition till the date of realization.