M.S. KUMAR Vs. V. RAMESH

JUDGEMENT

(1.) The Appellants are the Claimants in M.C.O.P. No.6149 of 2015 on the file of the Motor Accident Claims Tribunal, Chennai. They filed the Claim Petition under Sec. 166 of the Motor Vehicles Act, seeking Compensation of Rs.50,00,000.00 for the death of one K. Lokesh (son of Claimants 1 & 2; brother of Claimant 3) in a road accident that occurred on 19/3/2015.

(2.) The brief case of the Appellants/Claimants is as follows: On 19/3/2015, K. Lokesh (deceased) was riding a Two-wheeler bearing Registration Number TN-19-M-3541 on Canal Road, Mamallapuram and at about 8.30 a.m., when he was nearing Ponchery Matric Higher Secondary School, Mamallapuram, a speeding Van bearing Registration number TN-21-AW-4207, hit the Two-wheeler, resulting in his instantaneous death.

(3.) According to the Claimants, the rash and negligent driving of the Driver of the Van bearing Registration Number TN-21-AW-4207 was the cause of the accident and that since the said vehicle was insured with the Second Respondent, the Shri Ram General Insurance Company Limited, the Owner and the Insurer are jointly and severally liable to pay Compensation to them.