June 29, 2018:

Madras HC has hiked manifold compensation awarded to 4 Dependents of a 34-year-old man, who died in a Road Accident in 2013, from Rs 18.22 lakh to Rs 1.01 crore.

HC Division Bench of Justice N Kirubakaran and Justice Krishnan Ramaswamy passed the order while noting that Motor Accident Claims Tribunal, which awarded Rs 18 lakh, had failed to follow the guidelines set by Supreme Court to calculate compensation in such cases.

On September 22, 2013, Sabari Girishan, who was riding a motorcycle, was hit by a speeding car on the Ponnamallee-Vandalore road.

He was seriously injured and died on the spot.

Subsequently, his wife, her minor daughter and parents moved the tribunal, seeking Rs 60 lakh as due compensation for his loss.

On April 5, 2016, Tribunal directed the Car insurer to pay Rs 18.22 lakh as compensation.

Aggrieved, Applicants moved Madras HC, seeking enhancement of Compensation.

High Court noted that Tribunal has failed to consider age of the deceased and many other factors while calculating the compensation and enhanced the compensation to Rs 1.01 crore.

Source PTI

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