RAMAKRISHNA Vs. S BOOPATHY

JUDGEMENT

(1.) Not satisfied with the quantum of compensation awarded by the Motor Accident Claims Tribunal, Krishnagiri, the claimants are before this Court.

(2.) In an accident that had taken place on 08.06.2008, the son of appellants-claimants 1 and 2 and brother of appellant-claimant 3 died due to the multiple injuries he sustained. He was taken to Bangalore for treatment and had succumbed to injuries after two months i.e., on 03.10.2008. According to the appellants, the deceased was employed as a driver and broker of two wheelers and earning a sum of Rs.9,000/- per month. Following his death, the appellants have laid a claim for a sum of Rs.10.00 lakhs towards compensation before the Tribunal. The third respondent-insurance company denied the accident and the liability.

(3.) To prove the claim, on the side of the appellants, the first appellant was examined himself as M.W.1; the pillion rider as M.W.2; and documents Exs.A-1 to A-8 were marked. On the side of respondents, none was examined and no document was also marked.