KAVITHA AND ORS Vs. S PADMANABAN AND ORS

JUDGEMENT

(1.) The appellants / claimants have preferred the present appeal against the judgment and decree dated 02.03.2007, made in M.C.O.P.No.198 of 2002, on the file of the Motor Accident Claims Tribunal, Additional District Court, Fast Track Court No.II, Chennai.

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

(3.) It was submitted that on 20.10.2001, at about 10.15 hours, when the deceased Thirunavukkarasu was travelling as a pillion rider on a Bajaj M80 Motorcycle bearing registration No.TN20 C3744, from Tiruttani to Arakkonam and when it was near Narayanamangalam Kandigai, the second respondent's bus bearing registration No.TN21 N0341, coming from Chennai to Tiruttani and driven in a rash and negligent manner, dashed against the motorcycle and caused the accident. As a result, the deceased sustained grievous head injury and died. Hence, the claimants had filed the claim petition against the respondents, who are the driver and owner of the bus bearing registration No.TN21 N0341.