P.CHINNAMMAL Vs. V.VEERASWAMY

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel appearing for the 2nd respondent.

(2.) Aggrieved by the award of the Tribunal dated 09.03.2012 made in MACTOP.No.3828 of 2010 on the file of the Chief Judge, Motor Accidents Claims Tribunal, (Court of Small Causes), Chennai, the claimants have come up with the present appeal seeking enhancement of compensation.

(3.) This is a case of fatal accident. On 25.07.2009, about 11.30 hours, when one P.Palaniswamy, who was riding his motorcycle bearing Registration No.TN-45-AZ-5314 was proceeding near the junction of Madurai to Chennai National Highway, the lorry bearing Registration No.TN-58-K-6669 came from south to north in a rash and negligent manner to the extreme wrong side of the road and dashed the motorcycle, due to which the deceased sustained crush injury and died on the spot.