G MAHALAKSHMI Vs. R MANOKARAN

JUDGEMENT

(1.) Not being satisifed with award passed by the Motor Accidents Claims Tribunal (Principal District Judge), Krishnagiri, in and by award dated 26.11.2012, in M.C.O.P. No. 887 of 2008, the claimants have filed the present appeal, questioning the quantum.

(2.) The claim petition was filed seeking compensation to the tune of Rs.2,51,00,000/-, but restricted to Rs.1,50,00,000/- for the death of one Dr. N. Ramanathan, who is the husband of the 1st appellant and father of appellants 2 and 3. The deceased had married the 1st appellant after getting divorce from his first wife, by name, Dr.S.V. Kalaivani. The 3rd respondent is the mother of the deceased and the 4th respondent is the son of the deceased through his first wife.

(3.) The case of the claimants before the Tribunal was that on 10.12.2006, at about 9.45p.m., the victim in this case, namely, Dr. N. Ramanathan was proceeding to Krishnagiri from Pochampalli in Pochampalli Mathur Road in his Tata Indigo Car bearing Registration No. TN-24-2794 and while he was nearing Pochampalli Samathuvapuram, a lorry bearing Registration No. TN-21-Y-7244, belonging to the 1st respondent and insured with the 2nd respondent, driven in a rash and negligent manner, dashed against the car of Dr.N. Ramanathan, due to which, he sustained grievous injuries and succumbed to the injuries on the way to the hospital.