A.MANI Vs. V.ELANGO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the claimants against the order, dated 21.01.2013 passed in M.C.O.P.No.3349 of 2009 by the Motor Accident Claim Tribunal, Chennai.

(2.) The claimants are parents of the deceased Omprakash, who died in the work spot at 5.45 pm on 13.05.2008, as the tipper lorry, bearing Regn.No.TN -10 -T -9903 belonging to the second respondent herein and insured with the third respondent herein was driven rashly and negligently by the driver by suddenly taking a reverse and hit the deceased. The claimants claimed Rs.35,00,000/ - from the respondents as compensation.

(3.) The claimants pleaded before the Tribunal that the deceased was a Diploma holder and was working as a Project Manager and earned Rs.40,000/ - p.m. The age of the deceased was averred as 32 years.