P. CHANDRAKALA Vs. NARANDER KUMAR SHARMA

JUDGEMENT

(1.) Aggrieved by the judgment and decree passed by the Motor Accident Claims Tribunal (Special District Court to Deal with MCOP Cases No.I), Tiruvallur, in MCOP No.119/2018, as being meagre, the claimants, who are the daughter and son of the deceased has filed the present appeal.

(2.) The brief facts of the case necessary for the disposal of this appeal are as under :-

(3.) Before the Tribunal, the claimants examined two witnesses as P.W.s 1 and 2 and marked Exs.P-1 to P-8. On the side of the 3rd respondent/insurer, while no witness was examined, however, Exs.R-1 to R-7 were marked. On the basis of the oral and documentary evidence, the Tribunal, ordered payment of compensation in a sum of Rs.18,61,676.00 along with interest at 7.5% p.a. and apportioned the same equally between the claimants and directed the 3rd respondent/insurer to pay the compensation. Aggrieved by the inadequate compensation awarded by the Tribunal, the present appeal has been preferred by the claimants.