A. MANOHARAN Vs. L. KARTHIKEYAN

JUDGEMENT

(1.) The Appellants are the Claimants in M.C.O.P.3569/2017 on the file of the Motor Accident Claims Tribunal, Chennai. They filed the Claim Petition under Sec. 166 of the Motor Vehicles Act, Rule 3 of the M.A.C.T. Rules seeking Compensation of Rs.30,00,000.00 for the death of one M. Sundari (Wife of the First Claimant and Mother of the Claimants 2 & 3) in a Road accident that occurred on 6/8/2016.

(2.) The brief case of the Appellants/Claimants is as follows: On 6/8/2016, M. Sundari (deceased) was riding her Two-wheeler bearing Registration number TN-09-BE-7254 on Thoraipakkam - Adayar Road. When she was nearing Seevaram, a speeding Lorry bearing Registration Number TN-23-Q-6052, hit the Two-wheeler, resulting in the instantaneous death of M. Sundari.

(3.) According to the Claimants, the rash and negligent driving of the Driver of the Lorry bearing Registration Number TN-23-Q-6052 was the cause of the accident and that since the said vehicle was insured with the Second Respondent, the Bharti AXA General Insurance Company Limited, the Owner and the Insurer are jointly and severally liable to pay Compensation to them.