R VIJAYALAKSHMI Vs. M CHANDRASEKARAN

JUDGEMENT

(1.) CLAIMANTS have filed this Civil miscellaneous Appeal, aggrieved over the award, dated 28-4-2000, made in M. C. O. P. NO. 333 of 1995, on the file of Motor Accident claims Tribunal (Sub-Court), Poonamallee, awarding a compensation of Rs. 1,80,000, as against the claim of Rs. 4,00,000.

(2.) THERE is no dispute about the manner of accident and the liability fixed on the driver, for causing the accident.

(3.) ON 14-7-1994, at about 19. 00 hours, while the deceased-Ramu was coming on his cycle at Narayanapuram in Velacherry, a lorry, belonging to first respondent and insured with second respondent, came from his back side and dashed against him, causing the fatal accident, as a result of which the said ramu succumbed to grievous injuries.