A GNANARAJ Vs. PAZHANIAMMAL

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal is preferred by the owner of a car involved in an accident and the Insurance Company with which the car was insured, questioning the award dated 10.11.1997 passed by the Motor Accident Claims Tribunal, Pondicherry at Karaikal in M.A.C.T.O.P. No.31 of 1997, on the aspect of quantum of compensation.

(2.) IN respect of death of their son Arumugam, his parents filed a Claim Petition under Section 140 and 166(1) of the M.V. Act, 1988, before the Tribunal claiming a compensation of Rs.5,00,000/-. IN support of their case, three witnesses were examined and twelve documents were marked. The case of the claimants before the Tribunal, in a nutshell, is as follows:

(3.) PER contra, it is the contention of Mr. T. Susindran that the award of compensation for a sum of Rs.2,37,500/- for the death of a 19-year old person, corroborated by relevant exhibits is quite reasonable and need not be interfered with.