PRIYADHARSHINI Vs. R. SELVARAJU

JUDGEMENT

(1.) These appeals are directed against the award of the Motor Accident Claims Tribunal, III Court of Small Causes, Chennai, in MCOP.Nos.2948, 2945 and 2947 of 2017 dtd. 12/7/2023.

(2.) The appellants are the claimants in MCOP.Nos.2948, 2945 and 2947 of 2017 on the file of the of the Motor Accident Claims Tribunal, III Court of Small Causes, Chennai, and they filed claim petitions under Sec. 166(1) of the Motor Vehicles Act, 1988 seeking compensation of Rs.18,00,000.00, Rs.15,00,000.00 and Rs.18,00,000.00 respectively for the injuries sustained by them in a road accident that took place on 11/10/2016.

(3.) Shortly stated, on 11/10/2016, the petitioners were travelling in a Motor Cycle bearing Registration No. TN-19-L-1977 from Potheri to Chengalpattu direction, and at about 16.30 hours, at GST Road, near Amma Hotel, Maraimalai Nagar, Kancheepuram District, a car bearing Registration No.TN-19-A-7417, driven by its driver with a high speed in a rash and negligent manner, came in the same direction and dashed against the motor cycle. The petitioners sustained multiple grievous injuries all over the body and were taken to the hospital for treatment. FIR was registered against the driver of the offending vehicle.