ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) Assailing the judgment passed by the learned Special Subordinate Judge, Motor Accident Claims Tribunal, Tirunelveli, in M.C.O.P.No.498 of 2015, dated 27.04.2017, the present civil miscellaneous appeal has been filed.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of fatal. The accident, which is not in dispute, took place on 08.03.2015. The first respondent, who is the mother of the deceased Sanjay, as claimant, has filed the claim petition and the Tribunal, after considering the stated facts and circumstances of the case, has awarded a sum of Rs.8,80,000/- as compensation. Aggrieved over the same, the present appeal is filed, questioning the quantum alone.