VALSAMMA CHACKO Vs. M.A. TITTO

JUDGEMENT

(1.) Leave granted.

(2.) The Appellants before this Court are the Claimants in five Motor Accident Claim cases arising out of one accident.

(3.) The brief facts of the case are that one Chacko George was travelling with his Wife and two Minor Children in a Car on 19/8/2000, which was driven by their Driver, when they met with an accident, in which the Father (Chacko George), one of the Minor Children and the Driver were killed. The Mother, her surviving child and her in-laws thereafter filed five Claim Petitions before the Motor Accident Claims Tribunal (in short, "the Tribunal"). The finding of the Tribunal was that the accident occurred due to the negligent driving of the Driver of the Car in which they were travelling and consequently, their Claim Petitions were dismissed.