DHARANIBAI Vs. AYESHA TABASSUM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimant not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (Chief Judge, Court of Small Causes), Chennai, in M.C.O.P. No. 4301 of 2014 by order dated 07.06.2017 for the death of her son, by name, Thiyagarajan, aged about 29 years, working as Manager in Balaji Mineral Water Plant Company, Arni Taluk, Thiruvannamalai District, allegedly earning Rs. 12,000/- per month, in the accident, which occurred on 26.05.2014.

(2.) Heard Mr.K. Varadha Kamaraj, learned counsel for the appellant and Mr.S.L. Venkatesh, learned counsel for the 1st respondent and Mrs.R. Sreevidya, learned counsel for the 2nd respondent.

(3.) There is no appeal by the Insurance Company and the claimant alone is before this Court questioning the adequacy of the compensation awarded by the Tribunal.