A. KANIKAPARAMESWARI Vs. N. SUNDARI

JUDGEMENT

(1.) THE claimants are the appellants herein. The first claimant is the widow, the second claimant is the daughter and the third claimant is the son of the deceased.

(2.) FOR the death of deceased in the accident due to the negligent driving of the driver of the vehicle belonging to the first respondent, the claimants filed a claim petition seeking for compensation of Rs. 2,00,000/-. The Tribunal, holding that the driver of the vehicle was negligent, awarded only Rs. 25,000/-. Hence, this appeal seeking for the enhancement of the compensation.

(3.) ON behalf of the claimants P.Ws. 1 to 2 were examined and Exs. P1 to P5 were marked. P.W. 1 wife of the deceased is the first claimant; P.W. 2 Sankaran is the eye-witness and P.W. 3 is the Sub-Inspector of Police, who spoke about the registration of the case.