S. SHANTHI Vs. A. ANISTEN

JUDGEMENT

(1.) The claim petitioners are the appellants herein seeking enhancement of compensation awarded in MCOP No.1073 of 2013 dtd. 6/8/2015 on the file of the Motor Accident Claims Tribunal, III Additional District Judge, Poonamallee.

(2.) The parents of the deceased Venkatesan are the appellants herein. They filed the above said claim petition before the Tribunal for the death of their son who died in the road transport accident occurred on 26/11/2013.

(3.) The factum of accident, manner of accident, rash and negligent driving on the part of the driver of the vehicle belonging to the first respondent and the vehicle being insured with the second respondent/insurance company are not in dispute. Accordingly, the findings rendered by the Trial Court with regard to negligence are hereby confirmed.