LAWS(MAD)-2018-4-885

SHANTHI Vs. SUGUMARI

Decided On April 25, 2018
SHANTHI Appellant
V/S
Sugumari Respondents

JUDGEMENT

(1.) The appeal has been preferred by the claimants aggrieved over the quantum of compensation of Rs.25,06,000/- awarded for the death of one P.Parthiban, aged about 50 years, Professor and Head of Commerce Department, in Thiru.Vi.Ka. Government Arts College, Tiruvarur, earning about a sum of Rs.57,342/- in the accident which occurred on 09.10.2014 when he was riding his two wheeler on Tiruvarur-Nagapattinam main road, travelling from west to east, the bus insured with the second respondent belonging to the first respondent driven rashly and negligently hit against him causing the accident. Therefore, the claim petition.

(2.) The Tribunal found that the accident occurred because of the rash and negligent driving of the driver of the first respondent and awarded a sum of Rs.25,06,000/-. The said award is being challenged before this Court.

(3.) Heard Mrs.T. Aananthi, learned counsel appearing for the appellants and Mr.S. Vadivel, learned counsel appearing for the second respondent/Insurance company. Notice to the first respondent was served and his name is printed in the cause list. Hence this Court after hearing the appellant and the Insurance company, disposes the appeal.