E.KAVITHA Vs. A.SUNDARRAJ

JUDGEMENT

(1.) Being dissatisfied with the quantum of compensation of Rs.5,00,000/- awarded by the Tribunal in M.C.O.P.No.961 of 2011, dated 26.7.2013, the appellants have filed the Civil Miscellaneous Appeal seeking enhancement of another Rs.9,00,000/-.

(2.) The appellants are claimants before the Tribunal and have claimed compensation of Rs.5,00,000/- for the death of deceased R.Elangovan in the road traffic accident occurred on 25.12.2010.

(3.) The case of the appellants is that on 25.12.2010, the deceased Elangovan was driving a Toyota Qualis car bearing registration No.TN-39 T 7376 from Mettupalayam to Ooty. The car was running up to the hill station. When the car was nearing RDO Trust, Kannikaraj Nagar, Anuvangadu, Coonoor, a bus bearing registration No.TN-43 N 0349 owned by the second respondent coming from the hill towards plain in a rash and negligent manner and without control, hit the car. Due to the impact, the deceased and two other passengers travelled in the car died on the spot.