S MOHAN Vs. A OMUL ZAHEERA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the appellants/claimants aggrieved over the quantum of compensation of Rs. 26,70,896/- awarded by the Motor Accidents Claims Tribunal in M.C.O.P. No. 360 of 2014 by order dated 10.09.2015 for the death of their son, by name, M. Ranjith Kumar, aged about 24 years, IT Support Facilitator, in an IT Company, allegedly earning about Rs.40,200/- per month, in the accident, which occurred on 17.03.2014, when the motor cycle driven by him, from South to North on Madambakkam Main Road was hit down by an Indigo Car driven rashly and negligently.

(2.) Heard Mr.R.Bharathkumar, learned counsel for the appellants and Mr.S. Arunkumar, learned counsel for the 2nd respondent. Though the 1st respondent has been served and her name is also printed in the cause list, there is no appearance on her behalf.

(3.) Since the claimants are before this Court questioning the quantum and there is no appeal by the Insurance Company questioning the negligence aspect, this Court considers only the issue of adequacy of compensation awarded by the Tribunal.