SANTHA KUMARI AMMA Vs. THARA T.PILLAI

JUDGEMENT

(1.) The above appeals are filed by the claim petitioners and the 5th respondent insurance company against the award dtd. 5/10/2023 in O.P.(MV) No. 1433 of 2011 on the file of the Motor Accident Claims Tribunal, Pathanamthitta.

(2.) The claim petitioners and the 4th respondent are the legal representatives of the deceased Thankappan Pillai, who died in a motor vehicle accident. According to the petitioners, on 10/7/2010, while the deceased was driving a car, lorry driven by the 2nd respondent in a rash and negligent manner caused to hit the car and the deceased, who sustained serious injuries, succumbed to his injuries while on the way to hospital.

(3.) Before the Tribunal, PWs 1 to 6 were examined and Exhibits A1 to A14 were marked from the side of the petitioners and from the side of the respondents, RWs 1 and 2 were examined and Exhibits B1 to B4 were marked. The Tribunal recorded a finding that the accident occurred because of the negligence on the part of the 2nd respondent.