PUNITHA Vs. SUJATHA

JUDGEMENT

(1.) Aggrieved by the quantum of compensation, the claimants have come before this Court by way of this appeal.

(2.) The wife, two minor children and parents of the deceased filed the original claim petition. Pending claim petition, the parents of the deceased, who are arrayed as claimants 4 and 5 passed away and hence, their legal representatives were brought on record as claimants 6 to 8,

(3.) According to the claimants, on 18/4/2015 at about 9.30 a.m, when the deceased attempted to cross the Sellappampatti to Bommaikuttaimedu National Highway-7, while riding his two-wheeler, the car owned by the first respondent came in the opposite direction in a rash and negligent manner and hit the two-wheeler of the deceased. As a result of which, the rider of the two-wheeler died. It is the further case of the claimants that the deceased was aged about 40 years and he was running a saloon shop and earning a sum of Rs.15,000.00 per month.