MALLIGA Vs. D PREMALATHA

JUDGEMENT

(1.) Being dissatisfied with the quantum of compensation of Rs.13,40,000/- awarded by the Tribunal for the death of the deceased Sundaram in the accident, the appellants, who are wife, children and parents have preferred the Civil Miscellaneous Appeal seeking enhancement of compensation.

(2.) Heard the learned counsel for the appellants and the learned counsel for the second respondent.

(3.) It is not necessary for this Court to narrate entire facts in detail qua negligence and liability. It is for the reasons that these things are recorded by the Tribunal that the driver of the first respondent drove the bus in a rash and negligent manner and caused the accident and the second respondent being the insurer of the offending bus bearing registration No.TN-30 AH 1090 is liable to pay the compensation to the appellants. Since the aforesaid finding of the Tribunal is based on evidence and also none of these findings are under challenge, this Court is of the considered view that the finding of the Tribunal that the second respondent to pay the compensation is confirmed.