NAVAMANI Vs. M.THIRUGNANASAMBANTHAM

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) The appellants/claimants filed M.C.O.P. No.262 of 2011, on the file of the Additional District Court - III, (Motor Accident Claims Tribunal), Dharapuram, claiming a sum of Rs.20,00,000/- as compensation for the death of one Jeganathan who died in the accident that took place on 09.10.2010.

(3.) According to the appellants, on the date of accident, at about 8.30 hours, when he was travelling as a pillion rider in the Motorcycle bearing Registration No.TN-57-N-6955 driven by one Shanmugam slowly and carefully, observing all the rules in Kangeyam Chennimalai Road, the 1st respondent drove the Car bearing Registration No.TN-30-B-6996 in a rash and negligent manner and dashed against the Motorcycle and caused accident. In the accident, the deceased sustained fatal injuries. The accident occurred due to rash and negligent driving by the 1st respondent, driver-cumowner of the Car. The respondents, as owner cum driver and insurer of the offending vehicle are liable to pay compensation.