KANNIYAPPAN; SANTHI Vs. B HYDER ALI AND ORS

JUDGEMENT

(1.) The appellants / claimants have preferred the present appeal against the judgment and decree dated 26.07.2006, made in M.C.O.P.No.5523 of 2001, on the file of the Motor Accident Claims Tribunal, (Additional District and Sessions Court, Fast Track Court No.IV), Chennai.

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

(3.) It was submitted that on 23.08.1999, at about 09.30 a.m., when the deceased Babuji @ Babu was driving a car bearing registration No.TN01 P3724, on Vikravandi South Bye-Pass Road, the first respondent's lorry bearing registration No.TN32 A2799, which was coming in the opposite direction, in a rash and negligent manner, had dashed against the deceased Babu's car. As a result, he had succumbed to his injuries. Hence, the claimants had filed the claim petition against the respondents, who are the owner and insurer of the lorry bearing registration No.TN32 A2799.