VIRUDHAMBAL Vs. E.MUTHULAKSHMI

JUDGEMENT

(1.) Claimants before the Motor Accident Claims Tribunal(Principal District Judge, Cuddalore) in M.C.O.P.No.2333 of 2015 are the appellants in the present Civil Miscellaneous Appeal.

(2.) M.C.O.P.No.2333 of 2015 was filed by the appellants as claimants being sisters and sisters-in-law of the deceased Ramamoorthy, who died as bachelor, in the motor vehicle accident that occurred on 18/4/2015, claiming compensation to the tune of Rs.15,00,000.00.

(3.) It is the case of the appellants that on 18/4/2015, at about 19.30 hrs the deceased was walking on the extreme left of Trichy-Chennai National Highway and near Sastha Garden at Veppur, the 1st respondent's vehicle bearing registration No.TN-01-V-6807, driven at great speed and in a rash and negligent manner came from behind and dashed against the deceased, resulting in the said Ramamoorthy sustaining fatal injuries. The 1st,3rd and 5th appellants are sisters of the deceased Ramamoorthy and the 2nd and 4th appellants are the wives of the deceased brothers of said Ramamoorthy. It is stated that all of them were dependent on the deceased and since Ramamoorthy died at the prime age of 40 years and as a bachelor, earning Rs.15,000.00 per month, being employed as a driver, the respondents were liable to compensate the appellants to the tune of Rs.15,00,000.00.