SHANMUGAM Vs. B.RAMACHANDRAN

JUDGEMENT

(1.) These appeals have been filed by the appellants/ claimants seeking enhancement of the compensation awarded by the Motor Accidents Claims Tribunal and Special District Judge, Salem, in the judgment dtd. 16/8/2021 made in M.C.O.P.Nos.1005 and 1006 of 2015 respectively.

(2.) The brief facts of the case is that on 22/12/2014 at about 10.00 a.m., the deceased Alamelu (M.C.O.P.No.1005 of 2015) and the deceased Poornima (M.C.O.P.No.1006 of 2015) were travelling as passengers in a bus in Salem to Namakkal Main Road near Sanhiyur Branch Road West of Ponnusamy Thottam. At that time, the lorry bearing Registration No.TN 29 AK 6428 which came in the opposite direction in a rash and negligent manner hit against the centre media of the road and hit the bus in which the deceased travelled, due to which, the deceased lost their lives.

(3.) Thereafter, the dependants of the deceased filed claim petitions before the Motor Accidents Claims Tribunal, claiming compensation of Rs.20.00 Lakhs each. After adjudication, the Tribunal, awarded a sum of Rs.9,29,000.00 and Rs.8,41,000.00 respectively, with interest at the rate of 7.5% p.a. from the date of petition till the date of realization and proportionate cost and directed the second respondent Insurance Company to pay the compensation. Aggrieved by the same, the injured claimants have filed these appeals seeking enhancement of compensation.