K.VINOTH Vs. V.SHANKAR

JUDGEMENT

(1.) The appeal is preferred by the claimants against the dismissal of the claim petition by the Motor Accident Claims Tribunal, Chennai.

(2.) On 8/7/2014, at about 15.25 hours, while Vijayalakshmi, wife of the 1st petitioner and mother of the 2nd petitioner, was riding a two-wheeler bearing Reg.No.TN-11-W-5236, from Gowrivakkam to Tambaram, on the Tambaram-Velachery Main Road near Alpha School, Sembakkam, a twowheeler bearing Reg.No.TN-22-AA-8500 came behind the two wheeler of Vijayalakshmi and an MTC bus bearing Reg.No.TN-01-AN-0573 dashed the MTC Bus and fell on the two wheeler of Vijayalakshmi, who was riding on the left side. Vijayalakshmi sustained grievous injuries and was admitted in the hospital. She succumbed to the injuries after six months. Claiming that the accident occurred due to the negligence of the MTC bus driver and therefore, the MTC Management is liable to pay compensation of Rs.3,00,00,000.00 since the deceased was earning a sum of Rs.22,000.00 per month and her death has caused loss of Financial dependency. It was further stated that a sum of Rs.50.00lakhs was spent towards medical treatment.

(3.) The claim in the petition under various heads is as below:- <IMG>JUDGEMENT_81_LAWS(MAD)11_2025_1.jpg</IMG>