KALA Vs. MEIYALAKAN

JUDGEMENT

(1.) The appellants are the claimants in M.C.O.P.1489 of 2022 on the file of the Motor Accident Claims Tribunal, Salem. They filed the claim petition under Sec. 166 of the Motor Vehicles Act, 1988 seeking compensation of Rs.50,00,000.00 for the death of one Gopi, ( husband of claimant 1 ; father of claimants 2 and 3 ; son of claimants 4 and 5) in a road accident that took place on 18/7/2022.

(2.) The brief case of the appellants / claimants is as follows :

(3.) According to the claimants, the rash and negligent driving of the rider of the two wheeler bearing Registration Number TN-52-L-7137 was the cause of the accident and that since the said vehicle was insured with the second respondent, the Shriram General Insurance Company Limited, the owner and the insurer are jointly and severally liable to pay compensation to them.