(1.) The appellant / fourth respondent has preferred the present appeal against the judgment and decree dated 29.01.2009, made in M.C.O.P.No.2161 of 2003, on the file of the Motor Accident Claims Tribunal (Additional District Court), Krishnagiri.
(2.) The short facts of the case are as follows:-
(3.) It was submitted that on 08.01.2003, at about 09.10 hours, when the deceased Kannadasan was driving a Tipper lorry bearing registration No.TN27 K1116, near Bharath Oil Mill, situated about 3 Kms., east of Villupuram Police Station, a bus bearing registration No.PY01 K4455, driven at a high speed and in a rash and negligent manner, dashed against the Tipper lorry and caused the accident. As a result, the driver of the Tipper lorry i.e., Kannadasan sustained fatal injuries and died on the spot. At the time of accident, the deceased was aged 26 years and was working as a driver and earning Rs.5,000/- per month. Hence, the claimants had filed the claim petition against the respondents, who are the owners and insurers of the bus bearing registration No.PY01 K4455 and Tipper lorry bearing registration No.TN27 K1116.