BHUVANESWARI Vs. BVM STORAGE SOLUTIONS PVT. LTD

JUDGEMENT

(1.) This Appeal has been filed by the Appellants/Claimants challenging the Order passed by the Motor Accident Claims Tribunal (In the II Court of Small Causes, Chennai), dtd. 3/9/2024 in M.C.O.P. No.2601 of 2018.

(2.) The learned Counsel appearing for the Appellants submitted that on 30/12/2017 at about 07.15 hours, the deceased Rajasekaran was walking at the left side of the Thiruneermalai Main Road, near Solid Waste Management Office, Chennai. At that time, the Driver of the Van bearing Registration No.TN-22-CQ-9094, which came behind, drove the vehicle in a rash and negligent manner and hit the deceased, due to which, the deceased died on the spot.

(3.) The learned Counsel appearing for the Appellants further submitted that thereafter, the dependants of the deceased Rajasekaran/Appellants/ Claimants filed Claim Petition before the Motor Accidents Claims Tribunal, claiming a sum of Rs.65.00 Lakhs as Compensation. After adjudication, the Tribunal awarded a sum of Rs.27,65,300.00 as Compensation along with Interest at the rate of 7.5% per annum from the date of Petition till the date of realization with proportionate Costs and directed the First Respondent to deposit the Compensation. Aggrieved by the quantum of Compensation and discharge of the Insurance Company from liability, the Claimants have preferred this Appeal.