PRIYA Vs. P.RAMASAMY

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal is preferred by the claimants, wife, daughters and parents of Late Sanjeevikumar who died in a road accident on 1/5/2014.

(2.) The case of the claimants before the Tribunal was that the deceased Sanjeevikumar was an agriculturist earning Rs.20,000.00 per month and that he was aged 26 years. Stating that the claimants were all dependent on the deceased Sanjeevikumar, a total sum of Rs.35,00,000.00 was claimed towards compensation.

(3.) The 2nd respondent/insurance company filed a counter denying the claims made by the appellants as claimants before the Tribunal. Specifically, the insurance company took a plea that the deceased had crossed the road suddenly and therefore he had invited the accident.