G.DINESH KUMAR Vs. PANNEERSELVAM

JUDGEMENT

(1.) The Civil Miscellaneous Appeals filed by the appellants/claimants seeking enhancement of compensation granted by the Tribunal in the award dated 06.06.2015 made in M.C.O.P.Nos.1376, 1441, 1374, 1377, 1375, 1373 and 1378 of 2013 on the file of the Motor Accident Claims Tribunal, Special District Court, Salem.

(2.) All the appeals arise out of the same accident and common award and hence, they are disposed of by this common judgment.

(3.) The appellants are claimants in M.C.O.P.Nos.1376, 1441, 1374, 1377, 1375, 1373 and 1378 of 2013 on the file of the Motor Accident Claims Tribunal, Special District Court, Salem and filed the said claim petitions claiming various amounts as compensation. Except the appellant in C.M.A.No.1774 of 2019 (M.C.O.P.No.1378 of 2013), all the appellants have filed the claim petitions as legal heirs of the deceased persons who died in the accident that took place on 21.07.2013. The minor appellant represented by her brother filed the claim petition in M.C.O.P.No.1378 of 2013 (C.M.A.No.1774 of 2019) claiming a sum of Rs.15,00,000/- as compensation for the injuries sustained by her in the same accident. The Tribunal, considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the lorry belonging to the 1 st respondent and directed the 2nd respondent/Insurance Company being insurer of the said lorry to pay various amounts as compensation to the appellants. Not being satisfied with the amount awarded by the Tribunal, the appellants have come out with the present appeals seeking enhancement of compensation.