KUMARI Vs. N. GOMATHI

JUDGEMENT

(1.) The Appellants (Claimants) filed Claim Petitions under Sec. 166 of the Motor Vehicles Act, seeking Compensation of Rs.50,00,000.00 for the death of one Satheesh (husband of the First Claimant; father of Claimants 2 & 3; son of Claimant 4 in M.C.O.P. No.1167 of 2019) and Rs.35,00,000.00 for the death of one Nagesh (father of Claimants 1 to 4 and mother of Claimant 5 in M.C.O.P. No.1171 of 2019), in a Road accident that took place on 21/4/2018.

(2.) The case of the Claimants in a nutshell is as follows:

(3.) According to the Claimants, the rash and negligent driving of the Driver of the Lorry bearing Registration number TN-34-T-9738 was the cause of the accident and that since the Owner of the Lorry had insured his vehicle with the Second Respondent, the National Insurance Company Limited, the Owner of the Lorry and the Insurer, are jointly and severally liable to pay Compensation to them.