RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. MUNIAMMAL

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed to set aside the fair and decreetal order, dtd. 7/2/2018 in M.CO.P.Nos.636 & 637 of 2017 passed by the learned Motor Accident Claims Tribunal/I Additional District and Sessions Judge, Tirunelveli.

(2.) It is a case of fatal accident, which took place on 9/8/2015, at about 07.15 p.m., the deceased Jeya was travelling in TVS XL Super bearing Regn. No.TN-72-BA-1704 as pillion rider with his father the deceased Gurusamy, near Kiruba Nagar Branch Road, on the Seevalaperi " Palayamkottai main road, a Bajaj Pulsar bearing Registration No.TN-72- BB-0535 belonging to the 4th respondent herein insured with the appellant herein came from the opposite direction in a high speed rashly and negligently came to the wrong side and hit against the moped. Due to the said accident, both were died.

(3.) The claimants have filed a petitions in M.C.O.P.Nos.636 and 637 of 2017 on the file of the learned Motor Accident Claims Tribunal/I Additional District and Sessions Judge, Tirunelveli, seeking compensation.