MANAGING DIRECTOR Vs. MURUGAYEE

JUDGEMENT

(1.) Challenging the Award of the Motor Accident Claims Tribunal (Additional District Court, Namakkal) (hereinafter referred to as "the Tribunal" for brevity) in M.C.O.P.No.1226 of 2015, dtd. 18/4/2022, awarding compensation of Rs.24,96,200.00 to the respondents 1 and 2 /claimants, the present Appeal has been filed by the State Transport Corporation.

(2.) Brief facts of the case are as follows :

(3.) The claimants are the parents of the deceased. It is the case of the claimants that the deceased was 20 years old at the time of accident and he had completed his BBA and he was studying First Year MBA and was earning a sum of Rs.20,000.00 by assisting in project works. According to them, the deceased was a brilliant student and if he had completed his MBA, he would have earned a huge amount. Therefore, the respondents 1 and 2 made a claim before the Motor Accident Claims Tribunal in M.C.O.P.No.1226 of 2015, claiming a compensation of Rs.25,00,000.00.