DEIVANAI Vs. M DHIVAYASANJEEVI

JUDGEMENT

(1.) The appeal has been preferred by the claimant aggrieved over the adequacy of the quantum of Rs.16,31,000/- as compensation, for the death of one Vignesh, 18 year old, 1st year B.E., student in the accident, which occurred on 23.11.2014, when the victim was travelling in a Tavera car, which was hit by a lorry coming in the opposite direction, driven rashly and negligently.

(2.) Heard, Mr.Ma.Pa.Thangavel, learned counsel appearing for the appellant and Mr.M.B.Raghavan, learned counsel appearing for the 2nd respondent.

(3.) The only question is with regard to quantum of compensation and therefore, the question of negligence is not gone into.