DEIVASIGAMANI Vs. DEVAKUMAR

JUDGEMENT

(1.) This Appeal has been filed by the Appellants/Claimants challenging the Judgment and Decree passed in M.C.O.P. No.403 of 2011 dtd. 31/7/2013 on the file of the Motor Accidents Claims Tribunal (First Additional Court), Erode.

(2.) The learned Counsel appearing for the Appellants submitted that on 19/3/2011 at about 4.30 p.m., the deceased Thirunavukarasu was riding as a Pillion Rider in the Motorcycle bearing Registration No.TN-56-A-7930 driven by his friend Ranjithkumar in Villarasampatti to Kaniravutharkulam Road at Ellapalayam. At that time, the Driver of the Lorry bearing Registration No.TN-29-AA-3556 came in the opposite direction in a rash and negligent manner and dashed against the Motorcycle, due to which, he died on the spot.

(3.) The learned Counsel appearing for the Appellants further submitted that thereafter, the Parents and Sisters of the deceased Thirunavukarasu/ Appellants/Claimants filed Claim Petition before the Motor Accidents Claims Tribunal, claiming a sum of Rs.21.00 Lakhs as Compensation for the death of Thirunavukarasu. After adjudication, the Tribunal awarded a sum of Rs.7,20,000.00 as Compensation along with Interest at the rate of 7.5% per annum from 27/4/2011, the date of filing of the Petition till the date of realization with proportionate costs and directed the Third Respondent to deposit the Compensation. Aggrieved by the same, the Claimants have preferred this Appeal seeking enhancement in Compensation.