E SOBANA Vs. G. LOGANATHAN

JUDGEMENT

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

(2.) The appellants filed M.C.O.P. No.262 of 2006, on the file of the Additional District Judge, Fast Track Court I, (Motor Accident Claims Tribunal), Poonamallee, claiming a sum of Rs.15,00,000/- as compensation for the death of one Easwaran, who died in the accident that took place on 04.12.2005.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that accident occurred due to rash and negligent riding by the 1 st respondent, rider-cum-owner of the Motorcycle and directed the 2 nd respondent as insurer of the vehicle to pay a sum of Rs.5,96,904/- as compensation to the appellants.