M. SATHYA Vs. A. DHARANI

JUDGEMENT

(1.) These Appeals are arising out of the common judgment and decree passed by the Motor Accident Claims Tribunal, Chennai.

(2.) The facts of the case is that, on 03.09.2013, at about 19.00 hours, a car bearing registration No.TN-22-CZ-4506, rash and negligently driven by his driver, lost its control and run over the pedestrians walking along Mudichur Road near Lakshmi Nagar, 1st Street. In the said accident, M.Sathya, K.Malar and Kaja sustained injury. They were admitted in the hospital and treated for the injury. Separate claim petitions were filed by these three injured persons against the owner of the car A.Dharani and his insurer.

(3.) The Tribunal, after considering the evidence placed before it, had awarded a sum of Rs.86,000/- to M.Sathya, who is the petitioner in M.C.O.P.No.7932 of 2013 as against her claim of Rs.8,00,000/-. Awarded a sum of Rs.20,000/- to K.Malar, who is the petitioner in M.C.O.P.No.7939 of 2013 as against her claim of Rs.3,00,000/- Awarded a sum of Rs.20,000/- to Kaja, who is the petitioner in M.C.O.P.No.7940 of 2013 as against his claim of Rs.3,00,000/-.