KULANTHAIYAMMAL AND ORS. Vs. S. PADMANABAN AND ORS.

JUDGEMENT

(1.) Being aggrieved by the quantum of compensation of Rs. 21,69,000/ -, with interest, at the rate of 7.5% per annum, from the date of claim till realisation, awarded to the parents of the deceased Kandasamy, in M.C.O.P. No. 75 of 2014, on the file of Motor Accident Claims Tribunal -cum -Additional District Court, Namakkal, IFFCO -TOKIO General Insurance Company Ltd., Chennai, has filed C.M.A. No. 2050 of 2015. Not satisfied with the said quantum of compensation, parents of the deceased have filed C.M.A. No. 1587 of 2015.

(2.) Since in both the appeals, quantum of compensation is the only issue, they are taken up together, and disposed of by a common judgment.

(3.) According to the claimants, the accident has occurred on 05.07.2013 at 05.00 p.m., on Malayalapatti -Ulipuram Main Road, near Cooliyandi Kadu, Mullukurichi Village, when a motorcycle, bearing registration No. TN -28 -AV -9100, driven by Kandasamy was hit by a private bus, bearing registration No. TN -28 -AT -4041, driven in a rash and negligent manner, by its driver. The private bus was insured with IFFCO -TOKIO General Insurance Company Ltd.