S. DHANALAKSHMI Vs. S. SENTHIL KUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the judgment and decree dtd. 18/3/2021 in MCOP.No.6431 of 2016 on the file of the Motor Accidents Claims Tribunal (Special Sub Court No.1, Full Additional Incharge of II Court of Small Causes), Chennai.

(2.) The facts leading to filing of this Civil Miscellaneous Appeal is as follows:-

(3.) Before the claims tribunal, on the side of the claimants, witnesses PW1 and PW2 were examined and exhibits Ex.P.1 to Ex.P.14 were marked. On the side of the respondents, RW1 was examined as witness and Ex.R1 was marked. The tribunal awarded a compensation of Rs.15,97,000.00 and directed the 2nd respondent/Insurance company and 3rd respondent/TNSTC to pay the compensation at the ratio of 50:50 to the claimants at the rate of 7.5% per annum from the date of petition till the date of realisation.