CHINNAPONNU Vs. R MEGANATHAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimant aggrieved by the quantum of compensation of Rs.6,69,800/- awarded by the Motor Accidents Claims Tribunal (Principal District Judge), Namakkal, in M.C.O.P. No.1010 of 2015, for the death of one Vignesh, aged about 22 years, who was working as a Packing Labour in Paragon Company Limited, alleged to be earning about Rs.15,000/- per month, in the accident, which occurred on 16.04.2015, when the two-wheeler driven by him, along with one Arul as pillion rider, was dashed down by a Qualis car, belonging to the 1st respondent and insured with the 2nd respondent, driven rashly and negligently, by its driver.

(2.) The claim petition filed by the appellant was contested and the Tribunal found that the accident occurred because of the rash and negligent driving by the driver of the car belonging to the 1st respondent and insured with the 2nd respondent.

(3.) Heard Mr.R. Nalliyappan, learned counsel for the appellant and Mr.S. Arunkumar, learned counsel for the 2nd respondent.