DIRECTOR OF RURAL DEVELOPMENT Vs. JEYANTHI

JUDGEMENT

(1.) The instant appeal has been filed challenging the Award dated 24.04.2009 passed by the Motor Accident Claims Tribunal (District Court, Nagapattinam) in MCOP.No.399 of 2007.

(2.) One Kannaiyan died on 212004 as a result of an accident caused by a jeep bearing registration No.TN04-G-0122 owned by the Appellant. The dependents of the deceased Kannaiyan who are the respondents 1 to 6 in the instant appeal, preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.399 of 2007 seeking a compensation of Rs. 6,00,000/-. The Motor Accident Claims Tribunal by its Award dated 24.04.2009 in MCOP.No.399 of 2007 directed the Appellant to pay the respondents 1 to 6 a sum of Rs. 5,00,000/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realisation.

(3.) Aggrieved by the Award dated 24.04.2009 passed in MCOP.No.399 of 2007, the instant Appeal has been filed by the Appellant.