R.RANJITHAM Vs. MARIO PEREIRA NO.2/1, SEAQULL HOUSE RACE COURSE ROAD OPPOSITE JANATADAL OFFICE, MADHAV NAGAR, BANGALORE 560 001 (REMAINED EX PARTE BEFORE THE TRIAL COURT)

JUDGEMENT

(1.) This Civil Miscellaneous Appeal by the claimants is for enhancement of the award granted by the VI Court of Small Causes, Motor Accident Claims Tribunal, Chennai, in M.A.C.T.O.P. No. 3048 of 2006 dated 03.6.2011. The appellants/claimants are the parents of the deceased Durairaj, who was killed in a road traffic accident.

(2.) The brief case of the claimants is as follows:- When the deceased was travelling as a passenger in the Bus bearing Registration No.KA-01-AC-7007 from Goa to Bangalore, in the National Highways No.4, while the bus was proceeding near Byadgi Police Station Limits, Haveri District, Karnataka, the driver of the bus drove the same in a rash and negligent manner and dashed against a stationary lorry, due to which the deceased died on the spot. The 1st petitioner is the mother and the 2nd petitioner is the father of the deceased Durairaj. The amount of compensation claimed by the appellants was Rs.22,00,000.00 under various heads, as detailed below: <FRM>JUDGEMENT_149_LAWS(MAD)2_2017_1.html</FRM>

(3.) 2 The Tribunal, after taking into consideration the oral and documentary evidences placed before it, awarded a total compensation of Rs.6,50,000.00 together with interest @ 7.5 % p.a. as detailed below:- <FRM>JUDGEMENT_149_LAWS(MAD)2_2017_2.html</FRM>