RAVIA GANI Vs. PANDURANGAN

JUDGEMENT

(1.) THE above appeals are by the claimants seeking enhancement of the award made in M. A. C. T. O. P. Nos. 58 and 67 of 1998 on the file of Motor accidents Claims Tribunal, Pondicherry at Karaikal dated 8. 3. 1999, whereby the claims Tribunal awarded a compensation of Rs. 3,45,500 (rupees three lakh forty-five thousand and five hundred) with 12 per cent interest per annum to appellants-claimants in C. M. A. No. 274 of 2001 for the death of one Mohamed Arief, son of appellant No. 1, husband of the appellant no. 2, father of appellant Nos. 3 to 6 and brother of appellant No. 7 and Rs. 2,45,000 (rupees two lakh and forty-five thousand)to the appellant-claimant in C. M. A. No. 275 of 2001 for the injuries sustained by him, in the motor accident said to have taken place on 21. 2. 1998 at about 10. 45 a. m. in the East Coast Road near Poonthan-dalam village.

(2.) (1) The facts in brief are: On 21. 2. 1998 at 10. 45 a. m. , the deceased and three more persons were travelling in Tata Sumo car bearing registration No. PY 02-9100 and at the East Coast Road near Poonthandalam village towards Madras, a lorry bearing registration No. TMC 6453 came from the opposite direction in a rash and negligent manner and dashed against Tata Sumo, due to which one Mohamed Arief, the husband of the appellant No. 2 in C. M. A. No. 274 of 2001, died on the spot and the appellant in C. M. A. No. 275 of 2001 sustained grievous injuries.

(3.) HEARD both sides and perused the entire materials available on record.