RAJALAKSHMI; R MAHALAKSHMI; MINOR BHUVANESWARI D/O (LATE) P L RAJAMANI; UNITED INDIA INSURANCE COMPANY LIMITED Vs. T A GHOUSE KHAN; UNITED INDIA INSURANCE COMPANY LIMITED; RAJALAKSHMI; R MAHALAKSHMI

JUDGEMENT

(1.) The appellants / petitioners have preferred appeal in C.M.A.No.528 of 2008, against the judgment and decree passed in M.C.O.P.No.2015 of 2004, on the file of the Motor Accidents Claims Tribunal, III Additional Sub Judge, Tiruchirapalli.

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

(3.) The second respondent, in his counter has submitted that the rider of the first respondent's motorcycle rode the motorcycle in a careful and cautious manner and that the accident was caused only due to the negligence of the (deceased) Rajamani, who had suddenly turned his vehicle at a high speed and cut across the road. It was submitted that the petitioners should prove the age, income and occupation of the (deceased) Rajamani through documentary evidence. It was submitted that the claim was excessive.