KUTTYAMMAL Vs. S. ARULANANTHU

JUDGEMENT

(1.) This Appeal, under Sec. 173 of Motor Vehicles Act, has been filed by the appellants / claimants in M.A.C.T.O.P. No.473 of 2021, on the file of the Chief Judge, Court of Small Causes, Motor Accident Claims Tribunal, Chennai, for enhancement of the compensation awarded by the claims tribunal.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the Tribunal.

(3.) Shortly stated, on 6/11/2020, at about 16.00 hours, while the deceased Balaraman was riding a Motorcycle bearing Registration No. TN 05 AU 4806 from Vadanemili to Tiruporur direction, at Perur Junction, a Maruti Suzuki Car bearing Registration No. TN 05 AU 7176, came in the same direction, driven in a rash and negligent manner, rammed behind the deceased's motorcycle, as a result of which, the deceased sustained fatal injuries and died on 9/11/2020.