LAKSHMI R Vs. RAVI

JUDGEMENT

(1.) The appeal has been preferred by the claimants questioning the quantum of compensation of Rs.23,76,200/- awarded for the death of one D.Rajendran, aged about 53 years, a railway employee, earning about a sum of Rs.33,476/- in the accident which occurred on 05.08.2012, when he was riding his motorcycle from Nellikuppam to Guduvanchery direction and was dashed down by another motorcycle belonging to the 1st respondent, insured with the 2nd respondent, driven by its rider rashly and negligently. Therefore, the claim petition.

(2.) On contest, the Tribunal found that the rider of the 1st respondent's two wheeler was rash and negligent and awarded a sum of Rs.23,76,200/-. Questioning only the quantum, the claimants are before this Court.

(3.) Heard, Mr.F.Terry Chellaraja, learned counsel for the appellant. The 1st respondent remained exparte before the trial Court itself and therefore, no notice is necessary as per the judgment of the Full Bench of the Madhya Pradesh High Court rendered in Mrs.Jamuna Bai Vs. V.Chhote Singh, 2004 1 ACC 190 (FB). Though 2nd respondent insurance company has been served and their name is printed in the cause list, no one has entered appearance. Therefore, based on the available records, this Court proceeds to decide the matter.