SARASU Vs. KANAGAMANI

JUDGEMENT

(1.) The respondents No.3 to 5 have filed the appeal assailing the judgment and decree passed in MC.O.P.No.1468 of 2002 on 23/12/2016 by the Motor Accident Claims Tribunal, Special District Court, Salem for enhancement of compensation.

(2.) Originally, the claim petition was filed by one Tmt.Kanagamani along with his minor son Mohanraj and mother of the deceased Kumar, Tmt.Marayee against the owner of the lorry, its insurer and against the present appellants herein under Sec. 166 of Motor Vehicles Act claiming compensation of Rs.7,00,000.00 for the death of Kumar during the road accident that occurred on 1/5/2002.

(3.) The Tribunal after hearing both sides arguments and upon consideration of oral and documentary evidence has awarded compensation for an amount of Rs.4,00,000.00 in favour of the claimants and respondents 3 and 5 in the claim petition. The claim was dismissed as against the 4th respondent/Ms.Uma.