NEW INDIA INSURANCE CO. LIMITED Vs. MANIMEKALAI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant / New India Insurance Company Limited against the judgment and decree dtd. 11/1/2019, made in M.C.O.P.No.82 of 2016, on the file of the Motor Accident Claims Tribunal, Additional District Court, Hosur.

(2.) The appellant is the 2nd respondent in M.C.O.P.No.82 of 2016, on the file of the Motor Accident Claims Tribunal, Additional District Court, Hosur. The respondents 1 to 4 / claimants filed the said claim petition, claiming a sum of Rs.1,00,00,000.00 as compensation for the death of one D.Ravindran, who died in the accident that took place on 16/12/2014.

(3.) According to the respondents 1 to 4, on 16/12/2014 at about 03.30 a.m., while the deceased D.Ravindran was travelling in the KSRTC bus bearing Registration No.KL 15 A 152 belonging to 5th respondent from Kerala to Bangalore on the Krishnagiri to Hosur NH, near Samalpallam opposite to Church at Shoolagiri, the driver of the lorry bearing Registration No.TN 47 Q 1129, belonging to 6th respondent, drove the same in a rash and negligent manner and dashed behind the bus in which the said D.Ravindran was travelling and caused the accident. In the accident, the said D.Ravindran died. Hence, the respondents 1 to 4 filed the claim petition claiming compensation against the respondents 5 to 7 and appellant.