K. CHELLAMUTHU Vs. R. KRISHNA MURTHY AND ANOTHER

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal dated 20.03.2013 made in MCOP.Nos.2272 and 2273 of 2010 on the file of the Motor Accident Claims Tribunal XVI Additional Court, Chennai, the present civil miscellaneous appeals are filed.

(2.) For sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.

(3.) The case of the petitioners is that on 20.04.2010 at about 21.40 hours, when the deceased Senthil Kumar driving his Maruthi Car bearing Registration No.TN-22-BY-8380 was proceeding in East Coast Road, from west to east and as he approached the Dhanalakshmi Engineering College, another car bearing Registration No. TN-31-AW-0009, came at high speed in the opposite direction and dashed against the car, in which the deceased was travelling causing fatal injuries to him. The accident occurred only due to the rash and negligent driving of the first respondent car driver. The petitioner/claimant in M.C.O.P.No.2273 of 2010, who is the father of the deceased states that his son was aged about 28 years and he was working as Senior Engineer in a Private Company earning a monthly income of Rs.52,069/-. Due to the death of his son, the petitioner lost the love and affection of his son and his contribution to the family. As such the petitioner seeks compensation of Rs.30,00,000/- from the respondents, who are the owner and insurer of the offending vehicle.