ICICI BANK LIMITED Vs. M.DHANALAKSHMI

JUDGEMENT

(1.) Challenging the judgment and decree passed by the Motor Accident Claims Tribunal/IV Additional District Judge, Coimbatore, (hereinafter referred to as "the Tribunal" for brevity) dtd. 22/3/2016 in M.C.O.P.No.451 of 2010, the present Civil Miscellaneous Appeal has been filed.

(2.) The 1st respondent is the wife of the deceased Mohanan. The respondents 2 to 4 are the daughters of the deceased.

(3.) On 7/2/2009, when the deceased Mohanan was proceeding in his motor cycle bearing Reg.No.TN-37-AL-4469 to go to ATM Centre near Railway Station, from South to North direction, the 5 th respondent came in his motor cycle bearing Reg.No.TN-38-AH-4379 in the opposite direction, i.e., from North to South, and dashed against the two wheeler of the deceased, due to which, the deceased sustained grievous injuries. Thereafter, the deceased was admitted in the hospital and subsequently, on 21/3/2009, he succumbed to the injuries.