CHITTIBABU Vs. DELIN WILLIAMS

JUDGEMENT

(1.) This appeal has been filed against the judgment and decree dtd. 5/4/2014 passed by the Motor Accidents Claims Tribunal, III Additional District Court, Thiruvallur at Poonamallee, in M.C.O.P.No.420 of 2010.

(2.) The learned counsel appearing for the appellants submitted that on 21/2/2010, at about 19.00 hours, Chittibabu was crossing Gandhi Mandapam Salai from East to West. At that time, the motorcycle bearing Registration No.TN-05-F-2898 belonging to the first respondent and insured with the second respondent came in a rash and negligent manner from North to South and dashed against Chittibabu, due to which, he sustained injuries. Thereafter, the injured Chittibabu filed claim petition before the Tribunal, claiming compensation of Rs.20.00 Lakhs. During the pendancy of the claim petition the said Chittibabu died and his legal heirs/ appellants herein were impleaded in the claim petition.

(3.) The learned counsel appearing for the appellants further submitted that after adjudication, the Motor Accidents Claims Tribunal awarded a sum of Rs.50,000.00 with interest at the rate of 7.5% p.a. from the date of petition i.e., 22/4/2010 till the date of deposit and costs and directed the respondents to jointly or severally deposit the compensation amount. Aggrieved by the same, the appellants claimants have filed this appeal seeking enhancement in compensation.