N BACKIYARAJ (DECEASED) Vs. S NAGALAKSHMI

JUDGEMENT

(1.) This Appeal has been preferred by the original claimant against the award of Rs.5,24,550/- as compensation for the disability sustained to him in the accident, which ocurred on 29.08.2010, while he was travelling in TATA Ace auto from Kodumbalur-Manaparai road driven rashly and negligently by the driver, who lost control of the vehicle and dashed against the road side tree. Therefore, the claim petition.

(2.) On contest, the Tribunal found that the accident ocurred because of the rash and negligent driving of the TATA Ace auto belonging to the 1st respondent, insured with the 2nd respondent and therefore, awarded a sum of Rs.5,24,550/- as compensation. Aggrieved over the quatum, the original claimant is before this Court.

(3.) Heard Ms.Saleem Fathima, learned counsel, for Mr.Swamikannu, learned counsel for the claimant and Mr.C.Paranthaman, learned counsel appearing for the 2nd respondent.