A.PERIASAMY Vs. P.RAJENDRAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants/claimants praying for enhancement of compensation as the tribunal awarded only Rs.50,000.00under no fault liability.

(2.) The appellants/claimants filed a claim petition in M.C.O.P.No.830 of 2001 claiming a sum of Rs.8,00,000.00 as compensation for the death of one Soundaram, mother of the appellants No.2 and 3 and wife of the 1st appellant, who died in the accident that took place on 22/12/1998.

(3.) The case of the claimants is that on 22/12/1998 at about 11.00 a.m., when the deceased Soundaram was walking from West to East direction at Erode Town Bus stand, a bus bearing registration No.TN 33 N 0948 driven by the first respondent in a rash and negligent manner, dashed against the deceased. Due to the said impact, the deceased Soundaram sustained multiple injuries all over the body. Immediately, she was taken to the Government Hospital, Erode, but the said Soundaram died en route to the hospital. Hence, the claim petition filed by the legal heirs of the deceased.