CHAITHANAYA Vs. NEW INDIA GENERAL INS. CO.LTD.

JUDGEMENT

(1.) The petitioners in OP(MV) No.1443/2016 on the file of the Principal Motor Accidents Claims Tribunal, Kozhikode have preferred this appeal seeking enhancement of compensation awarded by the tribunal on account of the death of Selin, who died in a motor accident that occurred on 30/7/2015.

(2.) The petitioners' case in brief is as follows: On 30/7/2015 at about 8.30 a.m., while Selin, the deceased in this case was traveling from Kozhikode to Wayanad in a car bearing registration No.KL-05-AC-1786 driven by the 2nd respondent in a rash and negligent manner, it hit a tree standing on the side of the road at Koolivayal. Due to the impact of the hit, Selin sustained serious injuries. Immediately after the accident, though the injured was rushed to the Medical College Hospital, Kozhikode, on 5/8/2015, he succumbed to the injuries.

(3.) The owner and the driver of the offending car were arrayed as the 1st and the 2nd respondents respectively, whereas, the insurer of the car was arrayed as the 3rd respondent.