CHINNAMMAL Vs. K MURUGAN

JUDGEMENT

(1.) The instant appeal has been filed by the claimants challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal (Chief Judicial Magistrate, Villupuram District) at Villupuram under its Award dated 29.06.2010 in M.C.O.P.No.106 of 2006.

(2.) One Earum Mailon died on 09.08.2003 as a result of an accident while driving a Tractor bearing registration No.TN-32-2005 owned by the first respondent and insured with the second respondent. The dependents of the deceased who are the Appellants in the instant appeal, preferred a claim before the Motor Accident Claims Tribunal in M.C.O.P.No. 106 of 2006 seeking a compensation of Rs. 8,64,000/- for the death of Earum Mailon. The Motor Accident Claim Tribunal by its Award dated 29.06.2010 in M.C.O.P.No.106 of 2006 directed the second respondent to pay the Appellants a sum of Rs. 2,30,000/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realization.

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, the instant appeal has been by the claimants seeking enhancement of compensation of Rs. 2,70,000/-.