RANGAMMAL Vs. K S MANI

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 26.02.2010 made in MCOP.No.341 of 2007 on the file of the Motor Accident Claims Tribunal/Principal Sub Judge, Gobichettipalayam, the present appeal has been filed by the petitioners/claimants for enhancement of the award amount.

(2.) For the 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 23.04.2007 at about 10.30. p.m., while the deceased Parameshwaran was travelling as pillion rider in the two wheeler bearing Registration No.TN-36-F-4440, from Sathy to Aathani Road, while going near Bannari Amman Engineering College, the first respondent Maruthi Omni Van bearing Registration No.TN-36-K-4064, came in the opposite direction at high speed in a rash and negligent manner dashed against the motor cycle in which the deceased was travelling as pillion rider causing him fatal injuries resulting in his death subsequently in the Hospital. The accident occurred only due to the negligence of the first respondent vehicle driver. At that point of time, the deceased was aged 22 years and earning a sum of Rs.200/- per day by working as agriculture coolie and marriage food contractor. The petitioners, who are the parents of the deceased were depending on his income. Thus, the petitioners sought for a sum of Rs.10,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.