KAMATCHI Vs. S. AJITH KUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants/claimants, challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal in M.A.C.T.O.P.No.3313 of 2018 dtd. 30/11/2022.

(2.) On 29/3/2018, at about 19.20 hours, the deceased namely Mr.Raji, while crossing the road, was hit by a car bearing Reg.No.TN14-D-7425, which came in a rash and negligent manner. Due to the said accident, the deceased sustained grievous injuries all over his body and died on the spot. Hence, the claimants, being the wife, daughter and mother of the deceased made a claim petition before the Tribunal claiming a compensation of Rs.35,00,000.00.

(3.) On consideration of oral and documentary evidence, the Tribunal has awarded a sum of Rs.13,70,600.00. Being not satisfied with the same, the appellants/claimants have preferred the present appeal.