SUPERINTENDENT OF POLICE Vs. KASTHURI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the Award dated 23.11.2007, made in MCOP.No.856 of 2005, on the file of the Motor Accidents Claims Tribunal / I Additional District Judge, Thirunelveli.

(2.) The appellants are respondents in MCOP.No.856 of 2005, on the file of the Motor Accidents Claims Tribunal / I Additional District Judge, Thirunelveli. The respondents / claimants have filed the said claim petition claiming a sum of Rs. 15,00,000/- as compensation for the death of one Jebamalai.

(3.) According to the respondents, one Jebamalai was driving a motorcycle bearing Regn.No.TN BY 02 C6181 and at that time, a Jeep bearing Regn. No.TN 69 G 0261, belonging to the appellants driven by its driver in a rash and negligent manner, in the opposite direction and dashed against the motorcycle. Due to the same, the said Jebamalai sustained grievous injuries and subsequently, died in spite of treatment given to him. The respondents are the legal heirs and dependants of the deceased. The deceased was aged about 40 years and was owning a mixer machine and was earning a sum of Rs. 15,000/- per month. The respondents stated that they are entitled to compensation of Rs. 31,55,000/-, but, restricted their claim to a sum of Rs. 15,00,000/-