MANGALAMBAL AND ORS. Vs. UDAY SINGH AND ORS.

JUDGEMENT

(1.) The appeal has been preferred by the claimants not satisfied with the quantum of compensation of Rs.9,12,400/-, awarded for the death of one Mr.Pajaniveolu, aged about 48 years, Junior Engineer in Panditha Jawaharlal Nehru College of Agriculture, earning about a sum of Rs.41,550/- per month, in the accident occurred on 07.03.2015, when he was walking along with his family from north to south direction on Nagore Main road and hit down by the motorcycle driven by its driver rash and negligently. During the pendency of the claim petition, the rider of the two wheeler died and thereafter, the owner of the two wheeler has been made as 1 st respondent.

(2.) Heard Mr.Sounthar, learned counsel appearing for the appellants and Mr.S.Arunkumar, learned counsel appearing for the

(3.) There is no appeal filed by the Insurance Company with regard to the finding regarding negligence. In any event, the Tribunal rightly determined the negligence aspect, based on PW1/eyewitness's evidence and Ex.P.1/FIR which has been filed against the rider of the two wheeler. In the absence of any contra evidence by the respondent, the Tribunal rightly found that the two wheeler rider alone responsible for the accident.