K NATARAJAN Vs. A KASTHURI

JUDGEMENT

(1.) The appeal has been preferred by the claimants aggrieved with the quantum of Rs.13,11,000/- as compensation for the death of their son one Dinesh Kumar, aged about 22 years, a Second year M.C.A. Student in VIT University, Vellore and allegedly earning a sum of Rs.20,000/- as a Computer Operator, in the accident occurred on 04.01.2013, when he was standing at Keelkottaiyur Bus Stop and hit down by a Lorry, belonging to the first respondent insured with the second respondent Insurance Company, driven rash and negligently.

(2.) Heard Mr.F.Terry Chella Raja, learned counsel appearing for the appellants and Mr.Ramesh Babu, learned counsel appearing for the second respondent Insurance Company.

(3.) The appeal has been preferred by the claimants and there is no appeal by the second respondent-Insurance Company and therefore, the issue of negligence, as fixed by the Tribunal already attained finality.