SURULIRAJAN Vs. MANICKAM

JUDGEMENT

(1.) This Appeal is filed by the Claimants seeking enhancement of Compensation awarded in M.C.O.P. No.572 of 2014, dtd. 9/4/2018 by the learned Motor Accident Claims Tribunal, Principal District Judge, Dharmapuri.

(2.) According to the Appellants/Claimants, on 29/6/2014, when their son Gokul was travelling in a Hero Splendor Pro bearing Reg. No.TN-20-AQ 8039 as a Pillion Rider, driven by one Sakthi slowly and cautiously observing Traffic Rules, from Hogenakal towards Dharmapuri, in Pennagaram-Dharmapuri Road, and when the vehicle reached Paramveer Matriculation School, the Vehicle bearing Reg. No.TN-29-AF-8974 coming from opposite direction in a rash and negligent manner dashed against the vehicle in which the deceased travelled, due to which both the deceased, who was travelling as Pillion Rider and the Rider of the vehicle sustained grievous injuries and succumbed to the injuries. Therefore the Claimants, who are Parent of the deceased, have filed Claim Petition claiming Rs.30,00,000.00 as Compensation for the death of their son.

(3.) The Claim Petition was contested by the Second Respondent/Insurance Company and they filed Detailed Counter apart from disputing the manner of accident and liability. The First Respondent, who is the Owner of the offending vehicle did not appear before the Tribunal and he remained ex parte.