P. REVATHI Vs. R. KARPAGAVALLI

JUDGEMENT

(1.) All these four Appeals arise out of the four Claim Petitions lodged by the Claimants, who happened to be the members of the same family. Out of four members of the same family, two died and the remaining two suffered multiple injuries in a Road accident that took place on 25/12/2019. According to the Claimants in all these Claim Petitions, while they were travelling in a Car belonging to the family, which was driven by the head of the family one Rajendran on the Vellur-Thiruchengode Main Road near Pudupuliyampatti, a Lorry bearing Regn. No.TN-28-AL-3989 driven by its Driver in a rash and negligent manner, in the opposite direction, hit against the Car and as a result of the said accident, the Driver of the Car, Rajendran died on the spot. One of his daughters, who was studying 11th standard in School also died after a few days of the accident. Wife and elder daughter of Rajendran, a Second Year Medical Student, suffered injuries which caused permanent disability. Terming the negligence on the part of the Lorry Driver as the sole cause of the accident, the Claimants sought for Compensation. The Insurer of the Lorry was impleaded as the Second Respondent in all the Claim Petitions.

(2.) In M.C.O.P. No.1272 of 2020, the injured Claimant sought for a Compensation of Rs.9,50,000.00 on the ground that she had suffered disfigurement in her face due to the fracture sustained by her in the accident. She also suffered an eye defect.

(3.) In M.C.O.P. No.1274 of 2020, the Claimants, who are the Mother and Sister of the deceased Logavidya, a 11th standard Student, aged about 16 years, claimed Compensation for her death at Rs.30.00 lakhs.