R SAKILA Vs. M RAJATHI

JUDGEMENT

(1.) The appeal has been preferred by the parents of the deceased R.Dinesh Kumar, aged about 21 years, a contact Specialist, allegedly earning about Rs.25,000/- per month, who died in the accident which occurred on 05.11.2010, when he was riding his motorcycle on Poonthamallee-Thiruvallur High Road and allegedly hit down by a unknown vehicle, which was subsequently found to be a tractor-trailer, belonging to the first respondent and insured with the second respondent-Insurance Company.

(2.) Heard Ms.A.Salomi, learned counsel for the appellants and Mrs.R.Sree Vidhya, learned counsel for the second respondent.

(3.) The only question to be decided is with regard to the quantum of compensation. As the Insurance Company has not filed any appeal, the question of going into negligence aspect does not arise.