SUPERINTENDENT OF POLICE Vs. P. SELVI AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by the Superintendent of Police, Sivagangai District, as against the order dated 19.02.2015, made in M.C.O.P.No.34 of 2011, passed by the Motor Accident Claims Tribunal-cum-District Court, Sivagangai,, awarding a sum of Rs. 17,00,000/- as compensation as against the claim of Rs. 20,00,000/- made by the respondents 1 to 3 herein, who are the claimants before the Tribunal.

(2.) The first respondent is the wife of the deceased Panchavarnam and the second and third respondents are the son and daughter of the deceased respectively. The case of the respondents 1 to 3 is that on 10.09.2010, when the first respondent's husband was driving his motorcycle bearing Registration No.TN-63-F-4017 near Thoothai Vilakku, at about 10.30 p.m., another vehicle owned by the appellant bearing Registration No.TN-63-G-0358 came in a rash and negligent manner and dashed against the deceased, which resulted in the death of the deceased.

(3.) So far as the quantum of compensation is concerned, it is the case of the respondents 1 to 3 before the Tribunal that the deceased was working as a Special Sub-Inspector of Police and earning income of Rs. 22,670/- per month. Thus, on that basis, the respondents 1 to 3, as legal heirs of the deceased, claiming a sum of Rs. 20,00,000/- as compensation, have filed the Claim Petition.