A SANTHI Vs. G PANDU

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accidents Claims Tribunal/Chief Judicial Magistrate, Villupuram in MCOP No.154 of 2002, the appellants herein who are the petitioners in the claim petition filed this appeal, in which they prayed to modify the award. In the Claim Tribunal, the appellants 1 to 3 had filed a claim petition under Section 166 of Motor Vehicles Act, in which they seek a compensation of Rs.7,18,000/-. The appellant No.1 is the wife of the deceased Arumugam and the appellant No.2 and 3 are the children of the deceased. After elaborate enquiry, the Claims Tribunal awarded the compensation of Rs.3,82,000/- with interest at the rate of 7.5% per annum, against which the present appeal has been preferred.

(2.) In the claim Tribunal, the case of the appellants 1 to 3 is as follows.

(3.) The learned Counsel appeared for the appellant would contend that in the trial Court, without adding the future prospects of the deceased, and without considering the fact that the deceased having 4 acres of land, the claim Tribunal arrived the lesser compensation, which has to be necessarily enhanced.