N UMA MAHESWARI Vs. YASUDHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimants as against the award of Rs.18,55,000/- passed on 13.04.2016, by the Motor Accidents Claims Tribunal (II Court of Small Causes), Chennai, in M.C.O.P. No. 778 of 2015, for the death of one R.Jayaraman, aged about 21 years, BCA degree holder, working as a Technical Executive in a Company, allegedly earning about Rs.24,000/- per month, in the accident, which occurred on 14.07.2012, when the victim, who was riding his motor cycle, was hit down by a van belonging to the 1st respondent and insured with the 2nd respondent, driven rashly and negligently.

(2.) Heard Mr.K. Varadhakamaraj, learned counsel for the appellants and Mr.S. Arunkumar, learned counsel for the 2nd respondent.

(3.) The only question to be decided is with regard to the quantum alone as there is no appeal filed by the Insurance Company as against the award.