K.KALAVATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the first respondent to pay a sum of Rs. 20.00 lakhs with interest to the petitioners towards compensation for the death of Mr.M.Kamalakannan in the accident caused by the container handling crane owned by the second respondent insured with the third respondent in the course of his employment in the container terminal premises of the second respondent.

(2.) The petitioners are the legal heirs of late Mr.M.Kamalakannan, who was working as a Clearing Assistant under the fourth respondent-Private Company. The employment of the husband of the first petitioner-wife was made through the fifth respondent. On 23/7/2014, the said Mr.M.Kamalakannan went to attend the duty. He sustained serious injuries in an accident occurred due to rash handling and driving of Crane and died on 23/7/2014. The accident was caused due to rash and negligent handling and driving of the vehicle/Crane owned by the second respondent in the Container Terminal Premises.

(3.) It is stated that the deceased was drawing a salary of Rs. 20,000.00 per month from his employment.