BHUVANESHWARI AND ORS Vs. CHANDRASEKARA RAO AND ORS

JUDGEMENT

(1.) The appellants / claimants have preferred the present appeal against the judgment and decree dated 07.03.2006, made in M.C.O.P.No.97 of 2003, on the file of the Motor Accident Claims Tribunal, Sub Court, Ranipet, Vellore.

(2.) The short facts of the case are as follows:-

(3.) It was submitted that on 27.02.2001, at 10.45 p.m., when the deceased Vijayakumar was proceeding as a passenger in a Minidor lorry bearing registration No.TN04 C8145, along with one Mathiazhagan and when the lorry was proceeding on Tirutani-Sholingar Main Road and near Buchinaidu Gandigai Junction Road, the first respondent's lorry bearing registration No.AP9 V2662, which was proceeding ahead of the mini lorry, was suddenly stopped, without any signal and as a result, the mini lorry had dashed against the lorry. Due to the impact, the deceased sustained multiple grievous injuries. Hence, the claimants had filed the claim petition against the respondents, who are the owner and insurer of the lorry bearing registration No.AP9 V2662.