S.SARASWATHY Vs. A.ELUMALAI

JUDGEMENT

(1.) This appeal is filed by the claimants seeking enhancement of the compensation made in M.C.O.P.No.474 of 2012, dated 05.10.2013 on the file of the learned Motor Accident Claims Tribunal (VI-Judge), Small Causes Court at Chennai.

(2.) It is a case of fatal accident. On 05.08.2011 at about 17.00 hours, while the deceased was driving the car bearing Registration No.TN-07-BF-9580 in East Coast road near Uthandi Pudu Koil opposite to Uthandi, the bus bearing Registration No. TN-21-AH-9532 driven in a rash and negligent manner, hit against the car, due to which, the deceased sustained grievous injuries and died on the spot. A case was registered against the driver of the bus.

(3.) The claimants being the legal heirs of the deceased filed a claim petition in M.C.O.P.No.474 of 2012 seeking compensation of Rs.50,00,000/-. In support of the claim, P.Ws.1 to 3 were examined and Exhibits P.1 to P.21 were marked. On behalf of the respondents, neither any witness was examined nor any document was marked.