VELLAIAMMAL AND OTHERS Vs. S. VIJAYAKUMAR AND OTHERS

JUDGEMENT

(1.) THIS appeal has been preferred against the award passed in M.C.O.P.No.302 of 1994 on the file of Motor Accidents Claims Tribunal (Additional District Judge -cum -Chief Judicial Magistrate) Pudukkottai. The petitioners in M.C.O.P.No.302 of 1994 are the appellants herein.

(2.) THE short facts of the case for the purpose of deciding the appeal are as follows: On 3.5.1994 at 8.45 a.m., the claimant's husband who was working as Security in the Arantangi Chemicals Company was proceeding in his Hero cycle on the left side of the road, the vehicle bearing Registration No.TN -55 -8127 was belonging to the third respondent, which was insured with the second respondent was driven by its driver in a rash and negligent manner dashed against the first claimant's husband causing grievous injuries all over the body and he was taken to the Government Hospital, Arantangi, where he died, without responding to treatment on 6.5.1994. The claimants are the widow, minor daughter, parents of the deceased, minor brothers and sister of the deceased. The claimants have filed a claim petition claiming Rs.8,00,000/ - towards compensation.

(3.) THE first respondent remained ex parte.