S P NARAYANASWAMY Vs. KUMARAIYA THEVAR

JUDGEMENT

(1.) The appellants are the claimants, the parents of the deceased. For the death of the deceased due to the negligent driving of the driver of the lorry belonging to the respondent No. 2, insured with the respondent No. 3, the parents of the deceased filed a claim petition seeking for the compensation of Rs. 1,00,000.

(2.) The Tribunal after enquiry concluded that the claimants would be entitled to only Rs. 15,000 holding that the driver of the lorry was negligent.

(3.) This award is the subject-matter of challenge before this court in this appeal on the ground of inadequacy of the quantum.