SEETHALAKSHMI Vs. R.GANESAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the appellants herein against the Judgment and decree passed in M.C.O.P.No.6738 of 2015 dtd. 5/4/2018 on the file of the Motor Accident Claims Tribunal (Chief Judge, Court of Small Causes) Chennai, questioning the liability.

(2.) The claim petition was filed under Sec. 166 of Motor Vehicle Act for the death of one Selvaraj who died in a motor accident that occurred on 18/6/2015.

(3.) The Tribunal, after hearing the arguments on both sides and upon considering the oral and documentary evidence, calculated the total award amount as Rs.18,84,400.00 by fixing 50% negligence on the part of the driver of the 1st respondent's lorry and 50% liability on the part of the deceased and granted a sum of Rs.9,42,200.00 to the appellants /claimants, with interest at 7.5% per annum from the date of numbering of the petition i.e. 26/8/2015 till the date of realisation.