V MUTHUMANIKKAM Vs. SIBY BOSEWALL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimants aggrieved over the quantum of compensation of Rs.4,52,000/- awarded as compensation by the Motor Accidents Claims Tribunal (Special District Court), Salem in M.C.O.P.No. 57 of 2009 by order dated 23.07.2013, for the death of one Muthurathinam, aged about 26 years, manufacturer of silver ornaments and a dealer of Chettinad Cement, allegedly earning about Rs.30,000/- per month, in the accident, which occurred on 05.10.2006, when the victim, who was riding a two-wheeler, was hit down by a lorry, belonging to the 1st respondent and insured with the 2nd respondent, driven rashly and negligently.

(2.) Heard Mrs.R.T. Sundari, learned counsel for the appellants and Mr.A. Dhiraviyanathan, learned counsel for the 2nd respondent.

(3.) Since there is no appeal by the Insurance Company, the only question to be decided is with regard to the quantum of compensation.