BRANCH MANAGER Vs. V. AMUDHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.CO.P.No.720 of 2010 on the file of the Motor Accidents Claims Tribunal (I Additional District Court), Trichirappalli.

(2.) The appellant is the second respondent, the respondents 1 to 4 are the claimants, the fifth respondent is the first respondent, the sixth respondent is the third respondent and the seventh respondent is the fourth respondent in the claim petition. The respondents 1 to 4 have filed a petition in M.CO.P.No.720 of 2010, claiming compensation for the death of one Venkatraman in a road accident that took place on 25.12.2009. The Tribunal has awarded compensation to be paid by the appellant. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.720 of 2010 is as follows: On 25.12.2009 at about 15 hours, when the deceased Venkatraman was travelling in TVS XL Super bearing Registration No.TN-49-AY-0817 along the Trichy-Tanjore main road, keeping left side of the road, at that time a lorry bearing Registration No.TCQ-8326 that belong to the fifth respondent herein was driven by its driver in a rash and negligent manner came from the back side of the two wheeler and hit against two wheeler. As a result of which, the deceased was thrown out and had fallen down on the ground and at that time, a private bus bearing Registration No.TN-45-AC-1144 that belong to the sixth respondent herein came from the opposite direction in a rash and negligent manner and run over the legs of the deceased and the deceased died due to the injuries. The age of the deceased was 49 years and he was earning Rs. 15,000/- (Rupees Fifteen Thousand only) per month. The claimants claimed a sum of Rs. 12,00,000/- (Rupees Twelve Lakhs only) as compensation.