MALATHY Vs. SHANMUGAVEL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.178 of 2017 dtd. 12/11/2019, on the file of the Motor Accident Claims Tribunal, Principal District Judge, Virudhunagar District at Srivilliputhur.

(2.) The appellants herein are the petitioners and the respondents herein are the respondents in the claim petition. The appellants herein have filed a claim petition in M.C.O.P.No.178 of 2017, claiming compensation for the death of one Ramachandran, in an accident that took place on 16/11/2016. The Tribunal has awarded a sum of Rs.13,47,000.00 (Rupees Thirteen Lakhs and Forty Seven Thousand only) as compensation. Against which, the appellant has preferred this appeal.

(3.) Brief substance of the claim petition in M.C.O.P.No.178 of 2017 is as follows: On 16/11/2016, at about 07.30 p.m., when the deceased was travelling in a motorcycle bearing registration No.TN-36-AU-3259 along the Srivilliputhur Rajapalayam main road, near the RTO office, an auto bearing registration No.TN-67- AZ-8147 came from the opposite direction in a rash and negligent manner and dashed against the motorcycle. The deceased sustained injuries and he died on the spot. The deceased was aged about 35 years and he was doing coolie work and he was earning Rs.700.00 (Rupees Seven Hundred only) per day. The petitioners are his dependants and they claim a sum of Rs.40,00,000.00 (Rupees Forty Lakhs only) as compensation.