P N VENGATESAN Vs. NADA ILAMADY

JUDGEMENT

(1.) The appeal is directed against the award of the Motor Accidents Claims Tribunal, Pondicherry in M.A.C.T.O.P. No. 135 of 1992 dated 22-2-1994 wherein a total compensation of Rs. 5,75,000/- together with interest at 12 per cent per annum from 12-3-1993, the date of filing of the petition till realisation subject to payment of Court-fee, if any.

(2.) The respondent No. 1 is the wife of the deceased Ramanathan and respondents 2 and 3 are the minor daughters represented by their mother and next friend the first respondent herein.

(3.) They filed M.C.O.P. 135 of 1992 claiming a compensation of Rs. 10,00,000/for the death of the first respondent's husband in a road accident that occurred on 6-1-1991 at about 6.45 hours alleging that on the said date while her husband was riding on a scooter PYQ 7471 along Mahatma Gandhi Road, Pondicherry from South to north near Ashramam Cement Godown, the bus bearing Registration No. PYT 1155 belonging to the first appellant P. N. Venkatesan and insured with the second appellant came from opposite direction and dashed against the scooter with the result, he sustained grievous injuries and died.