RADHIKA Vs. K. PARTHASARATHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the Award passed in M.C.O.P. No.344 of 2010, dtd. 22/11/2016, on the file of the Motor Accident Claims Tribunal/I Additional District Court (PCR), Tiruchirappalli.

(2.) The Appellants/Claimants, who were awarded with the Compensation of Rs.20,05,000.00 with Interest at 7.5% p.a., for the death of one Ramamoorthi, consequent to an accident occurred on 28/4/2009, challenged the quantum of Compensation awarded at by the Tribunal and claimed the enhancement of Compensation.

(3.) The case of the Claimants is that the deceased was running a Computer Centre by name Unites Carrier Computer Education, at Madipakkam, Chennai, that he was running Jawaharlal Nehru National Youth Centre in Tamil Nadu and Andhra, which impart primary future training software teaching for the students and he was granted Franchise for running centre for three years and he was having more than 15 branches, that the deceased was also carrying an Weighing Machine business as "K.G. Instruments", that the deceased was aged 40 years at the time of accident and that the deceased was doing multi various revenue yielding business and was getting more than Rs.50,000.00 p.m. The Second Respondent-Insurer has denied and disputed the above averments and further stated that the claim of Rs.40,00,000.00 is highly excessive and exorbitant.