UNITED INDIA INSURANCE CO. LTD Vs. VENNILA

JUDGEMENT

(1.) These Civil Miscellaneous Appeals arise out of connected proceedings before the Motor Accidents Claims Tribunal in M.C.O.P. Nos.1572, 955 & 956 of 2016 and therefore, they are disposed of by way of this Common Judgment.

(2.) The above Original Petitions were filed under Sec. 166 of the Motor Vehicles Act, seeking for payment of Compensation to the dependents of the deceased Louis alias Dineshkumar in M.C.O.P. No.955 of 2016 for a sum of Rs.20,00,000,.00 the dependents of the deceased Venkatesh in M.C.O.P. No.956 of 2016, claiming Compensation for a sum of Rs.20,00,000.00and the Legal Heirs of the deceased Kumar in M.C.O.P. No.1572 of 2016, claiming Compensation for a sum of Rs.70,00,000..00

(3.) On 26/3/2016, when the deceased Louis @ Dineshkumar and Venkatesh were returning from Trichy to Salem, after worshiping at Velanganni Church in Tamil Nadu State Transport Corporation Bus, bearing Registration No. TN-30-N-1117, the Driver of the Lorry bearing Registration No. TN-28-R-9451 has parked it on the middle of the road without any safety signal or indicator near Gajjalnaickanpatti Vijaya Mahal, the Driver of the Bus hit the back side of the Lorry. Due to the impact, the deceased Louis @ Dinesh Kumar and Venkatesh, who were the passengers of the Transport Corporation Bus and the deceased Kumar, who was a Conductor of the Bus suffered injuries and died. Therefore, the Claimants in M.C.O.P. Nos.955 & 956 of 2016 are claiming Compensation a sum of Rs.20,00,000.00 each and the Claimants in M.C.O.P. No.1572 of 2016 are claiming Compensation of a sum of Rs.70,00,000..00