RELIANCE GENERAL INSURANCE CO. LIMITED Vs. K.KALYANASUNDARAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/Insurance Company against the judgment and decree dtd. 6/3/2021 made in M.C.O.P.No.7539 of 2014 on the file of Motor Accident Claims Tribunal, Special Sub Court No.I to deal with MCOP cases, Small Causes Court, Chennai.

(2.) The appellant/Insurance Company is the 2nd respondent in M.C.O.P.No.7539 of 2014 on the file of Motor Accident Claims Tribunal, Special Sub Court No.I to deal with MCOP cases, Small Causes Court, Chennai. The respondents 1 to 3 filed the said claim petition claiming a sum of Rs.54,00,000.00 as compensation for the death of one Subbulakshmi, who died in the accident that took place on 23/11/2014.

(3.) According to the respondents 1 to 3, on the date of accident i.e., on 23/11/2014 at about 12.30 hours, while the husband of the deceased Subbulakshmi, was riding the motorcycle bearing Registration No.TN-06-K-1814 along with his wife Subbulakshmi as pillion rider, from Adambakkam to Mylapore along Chakarapani street, West to East direction, opposite to TASMAC shop, Maduvankarai, Guindy, the driver of the lorry bearing Registration No.TN-21-AL-0348 drove the same in a rash and negligent manner, hit on the back side of the motorcycle and caused the accident. In the accident, the rider of the motorcycle sustained grievous injuries all over the body and his wife, the pillion rider died. Therefore, the respondents 1 to 3 have filed the above claim petition claiming compensation for the death of said Subbulakshmi and the 1st respondent filed M.C.O.P.No.7589 of 2014 for the injuries sustained by him in the accident, against the 4th respondent, owner of the lorry and appellant/Insurance Company, insurer of the said lorry.