M.SELVI Vs. D.SELVAM

JUDGEMENT

(1.) The wife and children of the deceased Mannar have preferred this Civil Miscellaneous Appeal against the judgment and decree dtd. 15/12/2020 passed in M.C.O.P.No.1856 of 2019 on the file of the Motor Accident Claims Tribunal / Chief Judge, Court of Small Causes, at Chennai, for enhancement of compensation.

(2.) The claim petition was filed by the appellants herein under Sec. 166 of Motor Vehicles Act, 1988, and under Rule 3 of MACT Rules, claiming compensation of Rs.12,00,000.00 for the death of S.Mannar in a motor accident that occurred on 31/12/2018.

(3.) The Tribunal after hearing both sides argument and upon consideration of oral and documentary evidence has concluded that the owner of the vehicle namely the 1st respondent and 2nd respondent / insurer are jointly and severally liable to pay compensation of Rs.3,95,000.00 with interest at 7.5% per annum from the date of filing of the petition till the date of realisation. Against the said award, this appeal.