VELLAIYAPPAN Vs. THANGARAJ

JUDGEMENT

(1.) Seeking enhancement of the quantum of the Compensation awarded by the Tribunal vide Order, dtd. 28/3/2016 in M.C.O.P. No.13 of 2011, the Appellants have come forward with the present Appeal.

(2.) The brief facts of the case are that on 20/6/2010 at about 10.45 p.m., one Thiru Iruvel, who was the son of the Appellants herein, was returning in a Two-wheeler bearing Regn. No.TN-30-AF-9228 as a Pillion Rider, which was ridden by his friend one Mohanraj in a rash and negligent manner with terrible speed and hit against an Electric Lamp Post laid on the left side of the road in front of Pillaiyar Temple, as a result of which, the Pillion Rider sustained multiple fatal injuries all over his body and died. The Appellants herein, being the Parents of the deceased Iruvel, filed a Petition claiming Rs.12,00,000.00 as Compensation.

(3.) On consideration of both Oral and Documentary evidence, the learned Tribunal has awarded the Compensation under the following heads, viz.,-