KALA Vs. A. ANTHONY RAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award of the Tribunal dtd. 25/3/2014, made in M.C.O.P. No.1740 of 2012, on the file of the Chief Small Causes Court, (Motor Accident Claims Tribunal), Chennai.

(2.) The appellants filed M.C.O.P. No.1740 of 2012, on the file of the Chief Small Causes Court, (Motor Accident Claims Tribunal), Chennai, claiming a sum of Rs.14,00,000.00 as compensation for the death of one R.Subramani, who died in the accident that took place on 23/12/2011.

(3.) According to the appellants, on the date of accident, at 22.45 hrs, when the deceased was driving Auto bearing Registration No. TN-01-L-8373 from Savitha Dental College at Poonamallee to Kovur along Poonamallee High road, along Senneerkuppam service road, 1 st respondent, driver-cumowner of the Van bearing Registration No.TN-20-BP-5017 parked the vehicle in negligent manner in the middle of the road without any parking indication. The deceased, unaware of the haphazard parking of the Van, hit against the Van and caused the accident. In the accident, the deceased sustained fatal injuries. Hence, the appellants filed the claim petition, claiming compensation against the respondents as owner and insurer of the said Van.