MYLI Vs. K. KANAGASABAI AND ORS.

JUDGEMENT

(1.) The appeal is preferred by the claimant against the judgment and decree dated 27.10.2009 made in M.C.O.P. No. 790 of 2002 on the file of the Motor Accident Claims Tribunal, (Additional District Judge, Fast Track Court No. 2), Cuddalore.

(2.) Background facts in a nutshell are as follows:

(3.) After considering the oral and documentary evidence, the Tribunal held that the accident occurred only due to the rash and negligent driving by the driver of the scooter and further held that both the respondents (owner and insurer of the vehicle) are jointly and severally liable to pay the compensation and awarded a compensation of Rs. 60,500/ - with interest at 7.5% per annum from the date of petition and the details of the same are as under: - -