SIDHIQUE Vs. BUSHRA, W/O.ASHRAF

JUDGEMENT

(1.) THIS appeal is filed by the petitioners 1 to 4 in O.P.(M.V.) No.811 of 2010 on the file of the M.A.C.T., Ernakulam.

(2.) THE case of the petitioners is briefly as follows. On 23-4- 2007 deceased Rafeeque was travelling in a motor cycle bearing Reg.No.KL-43-2760 as a pillion rider ridden by deceased Aneesh. Due to the rash and negligent driving of Aneesh, the motor cycle hit on a central median of the road as a result of which Rafeeque sustained serious injuries and died on the next day. Aneesh also died in that accident. First respondent is the owner and third respondent is the insurer of the motor cycle. Second respondent is the father of deceased Aneesh. Petitioners are the father, mother and sisters of the deceased Rafeeque, respectively. They claimed Rs.6,00,000.00 as compensation.

(3.) HEARD learned counsel for the appellants and learned counsel for the Insurance Company.