BLUE DART COURIER Vs. D. KRISHNAVENI

JUDGEMENT

(1.) These civil miscellaneous appeals arise against the order passed by the Principal Sub-Judge, Motor Accidents Claims Tribunal, Coimbatore made in M.C.O.P. No. 10 of 2008 dated 14.12.2011.

(2.) For purpose of convenience, parties are referred to in their capacities before the Tribunal.

(3.) At about 6.30 p.m.. on 4.7.2007, the claimant in M.C.O.P. No. 9 of 2008 was travelling along with her husband on a motor cycle bearing registration No. TN 39-AJ 4087 on Tirupur-Perumanallur Road, when a van bearing registration No. TN 37-W 5995 driven in a rash and negligent manner dashed against the motor cycle due to which the claimant sustained grievous injuries. In M.C.O.P. No. 9 of 2008, she has sought for compensation in a sum of Rs. 4,66,000 towards the injury suffered by her while she joined by her minor children has claimed compensation in a sum of Rs. 4,35,000 for loss of her husband in the accident. Both M.C.O.Ps. were tried together. The appellants were the respondent Nos. 2 and 3 before the Tribunal, while the owner of the offending vehicle was the respondent No. 2 in M.C.O.P. No. 9 of 2008 and respondent No. 4 in M.C.O.P. No. 10 of 2008.