N SHANJEEV RAO Vs. S RAJAKUMAR

JUDGEMENT

(1.) The parents of the deceased Aswin, who was aged about 21 years at the time of the accident that occurred on 29.7.2014, have come forward with this appeal, seeking enhancement of the compensation.

(2.) The case of the appellants is that on 29.7.2014 at about 17.30 hours while the deceased was travelling as a pillion rider in the motorcycle bearing registration no.TN 06 J 2441 from north to south direction in GST Road near Karanai Puducherry Road Junction, the bus bearing registration no.TN 20 CB 0598 came in a rash and negligent manner from behind and dashed against the motorcycle, due to which the deceased sustained grievous injuries and succumbed to the same.

(3.) According to the appellants, the deceased was a graduate in business administration and had plans to pursue his Post Graduation. The appellants had claimed a sum of Rs. 46 lakhs as compensation for death of their only son in the accident.