KARIMULLA Vs. K. UDAYAKUMAR & ANOTHER

JUDGEMENT

(1.) Being aggrieved by the inadequacy of the quantum of compensation, the claimant has preferred this appeal.

(2.) In the accident, which occurred on 13.05.2010, mother of the appellant, died. In this regard, a case in Cr.No.121/H1/2010, has been registered on the file of Washermenpet Police Station, Kancheepuram District, against the driver of the van, bearing Registration No.TN 03 D 1325, for the offences under Section 337 IPC and Section 184 of the Motor Vehicles Act. Son of the deceased mother, claimed compensation of Rs.8,00,000/-. In the claim petition, age of the deceased was shown as 55 years and that she was stated to be a housemaid, earning Rs.6,500/- per month.

(3.) The appellant/claimant examined himself as PW.1. Ex.P1 FIR, dated 13.05.2010, Ex.P2 Post-Mortem Certificate, dated 18.05.2010, Ex.P3 Legal Heir Certificate, dated 31.08.2012 and Ex.P4 Charge Sheet, dated 09.06.2010, have been marked on the side of the appellant/claimant. No witness has been examined on the side of the respondent-Insurance Company. However, a Rough Sketch and Accident Register, have been marked as Exs.R1 and R2.