LAVANYA AND ORS. Vs. A. SUBRAMANIAN AND ORS.

JUDGEMENT

(1.) The Claimants who are the wife and daughter of one Sasikumar, who died in a motor accident that occurred on 6/11/2014 are the appellants.

(2.) The challenge is to the award of the Motor Accident Claims Tribunal/ Additional District Judge, Namakkal, in and by which, the Tribunal awarded a sum of Rs.10,35,600.00 as compensation to the claimants for the death of the said Sasikumar.

(3.) We have heard Mr.MA.P.Thangavel, learned counsel appearing for the appellant and Mr.S.Vadivel, learned counsel appearing for the 2 nd respondent Insurance Company. The 1 st respondent who is the owner of the offending vehicle viz., the lorry bearing registration No.TN-28-AP-8210 had remained exparte before the Tribunal and hence, notice to him in this appeal is dispensed with.