SELVAM Vs. P SENTHIL KUMAR

JUDGEMENT

(1.) Challenge in these appeals, is to the Award dated 10.03.2014 in MCOP Nos.263 and 266 of 2009 passed by Motor Accidents Claims Tribunal, (Sub Judge), Vellore granting a sum of Rs. 26,75,000/- for the death of one K.C. Mohan in the motor accident that had occurred on 12.09.2005.

(2.) Though Insurance Company has come forward with the appeal in CMA No.2742 of 2014, Mr.D. Bhaskaran, learned counsel appearing for the Insurance Company would fairly state that he is not questioning the finding of the Tribunal regarding negligence.

(3.) We have heard Mr.Singaravelan, learned Senior Counsel for the claimants. Since the only question to be decided is about the quantum of compensation, we are not dealing with the other aspects of the award passed by the Tribunal.