G RAJAMANICKAM Vs. RAJENDRAN

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree dated 29.04.1997 of the Motor Accident Claims Tribunal, Additional District Court, Nagapattinam in M.C.O.P. No.12 of 1997, the owner of the car No.TCO 3708 and the Insurer of the car, have jointly preferred the above Civil Miscellaneous Appeal.

(2.) IN respect of death of their daughter aged 4 = years, the parents filed a Claim Petition before the Tribunal seeking compensation of Rs.1 lakh. IN support of their case, the father of the child, the first respondent herein was examined as P.W.1 and one Selvam was examined as P.W.2. IN addition, First INformation Report, Report of the Motor Vehicles INspector and post-mortem certificate were marked as documentary evidence.

(3.) MR. S. Manohar, learned counsel for the appellants has contended that the Tribunal is not correct in awarding Rs.93,000/- for the death of a four year old child without assigning any reason and the award of compensation under other heads also is excessive.