A DHAVAMARY Vs. R LAKSHMANAN

JUDGEMENT

(1.) The appeal has been preferred by the claimants against the award of the Rs.60,00,000/- as compensation to the legal heirs of the deceased, A.Lawrence, aged about 49 years, Chief Technician in Neyveli Lignite Corporation Limited, Neyveli, allegedly earning about Rs.75,000/- per month, in the accident, which occurred on 08.08.2014, when he was riding his motorcycle from West to East direction on Ramalingam Road at Neyveli Township and was hit down by the car belonging to the 1st respondent and insured with the 2nd respondent, driven by its driver in a rash and negligent manner. Therefore, the claim petition.

(2.) On contest, the Tribunal found that the accident occurred because of the rash and negligent driving of the car and awarded a sum of Rs.60,00,000/- as compensation to the claimants.

(3.) Heard Mr.P.Paramasiva Doss, learned counsel appearing for the appellants/claimants and Mr.S.Vadivel, learned counsel appearing for the 2nd respondent/Insurance Company.