SARASWATHY Vs. BALAJI

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents claims Tribunal (II Additional District Court) at Tiruvallur at Poonamallee, in and by award dated 26.07.2012 in M.C.O.P.No.640 of 2008, the claimants have filed the present appeal before this Court seeking enhancement of compensation.

(2.) The appellants herein are the claimants before the Tribunal and they are wife, minor daughter, minor son and parents of the deceased Rajendran.

(3.) It is the case of the claimants before the Tribunal that on 05.05.2008 at about 9.15 pm when the deceased Rajendran was riding his Honda Active bearing Reg.No.TN 20 AL 1761 from Manaval Nagar to Poonamallee on the T.H.Road, a Mahendra van bearing Reg.No.TN 09 Y 0033 owned by the 1st respondent herein and insured with the 2nd respondent-Insurance Company came in rash and negligent manner and dashed against the two wheeler, thus, caused the accident. In the said accident, the said Rajendran sustained grievous injuries and died on the spot. Hence, the claimants have filed the claim petition before the Tribunal seeking compensation of Rs.30,13,000/-.