LYLA Vs. SELVARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award, dated 18.02.2010, made in MCOP.No.129 of 2006, on the file of the Motor Accidents Claims Tribunal, Kuzhithurai.

(2.) The claimants are the appellants herein. Aggrieved by the quantum of compensation, the appellants / claimants have filed the present appeal for enhancement of compensation.

(3.) According to the appellants, on 01.04.2006 at 8.45 p.m., the Lorry bearing Regn. No. KL-01-C-9406, driven by the first respondent was coming from South to North in a High speed and dashed against the third respondent's petrol tanker Lorry, bearing Regn. No. KL-01-C-9306, which was standing on the road side of Easwari Hospital, Valliyoor, in which, the deceased, who is the cleaner of the said Lorry, sustained multiple injuries. Immediately, he was admitted in the Medical College Hospital, Nagercoil and he died in spite of treatment. The deceased was working as a cleaner and was earning a sum of Rs. 6,000/- per month. The deceased was aged about 50 years. The deceased is the husband of the first appellant and father of the appellants 2 and Due to the death, the dependants of the deceased, filed claim petition claiming a sum of Rs. 10,00,000/- as compensation.