P. KANDAMMAL Vs. V SUBBIAH

JUDGEMENT

(1.) Leave granted.

(2.) Appellant No.1 is the wife of Perumalsamy (since deceased), appellant Nos.2-5 and 7 are his sons and appellant Nos.6 and 8 are his daughters.

(3.) The appellants filed a Claim Petition under the Motor Vehicles Act, 1988 before the Motor Accident Claims Tribunal, Srivilliputhur (for short, 'the Tribunal') alleging inter alia that on 7/1/2012 at about 1.30 p.m., Perumalsamy was riding on a twowheeler and while going from North to South on Rajapalayam to Sankarankovil road near Janatha Cham, a lorry belonging to respondent No.1 and being driven by one Subburaj in a rash and negligent manner, dashed against Perumalsamy, who suffered serious injuries and died on the spot. He was 62 years' old and was the owner of several parcels of agricultural land earning more than Rs.2,00,000.00 per year.