ANNALAKSHMI Vs. MEENA LAKSMI

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dated 31.08.2007 passed by the Motor Accident Claims Tribunal/Chief Judicial Magistrate, Perambalur in MCOP. No.733 of 2005. Brief facts leading to the filing of the instant appeal:

(2.) The Appellant is the second claimant and she is the mother of the deceased Vetriselvan who died as a result of an accident that took place on 01.05.2005 caused by an Ambassador Car bearing registration No.TN07-AZ-4594 owned by the first respondent and insured with the second respondent. The parents of the deceased Vetriselvan made a compensation claim before the Motor Accident Claims Tribunal, Perambalur in MCOP.No.733 of 2005 seeking a compensation of Rs.5,00,000/- for the death of their son Vetriselvan. The Motor Accident Claims Tribunal by its award dated 31.08.2007 in MCOP.No.733 of 2005 directed the second respondent, insurance company to pay the claimants a sum of Rs.2,81,000/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realisation and also awarded a costs of Rs.8,963/-.

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, the second claimant who is the mother of the deceased Vetriselvan has preferred this instant appeal seeking enhancement of compensation. The first claimant/father of the deceased Vetriselvan died during pendency of the claim petition.