MEENAKSHI AMMAL Vs. N KARUNANIDHI

JUDGEMENT

(1.) CLAIMANTS in M. A. C. T. O. P. No. 86 of 1987 on the file of Motor Accident Claims Tribunal, tiruvannamalai, are the appellants in this appeal. First appellant is the wife and the other appellants are daughters and sons of the deceased.

(2.) CASE of the appellants, as put forth by them before the Tribunal, was that on 28th march, 1987 when the deceased-Subramanian and others were travelling in tamil Nadu Electricity Van bearing registration No. TNJ 837 and when the van reached Attiandal Seed Farm, the lorry bearing Registration No. MDF 3095, driven by the second respondent in a rash and negligent manner, came from behind and dashed against the van on its light side, as a result of which the deceased was seriously injured. Thereafter, the deceased was admitted to Government Hospital, tiruvannamalai, and later he was taken to christian Medical College Hospital, Vellore. On 7th April, 1987, the deceased succumbed to injuries. Hence, the appellants filed a claim petition on the file of the Tribunal, claiming a sum of Rs. 4,52,429. 20 ps. , as compensation.

(3.) THE Tribunal, considering the entire facts and circumstances of the case, came to the conclusion that the appellants are entitled to a sum of Rs. 1,27,958/- with interest at 12% p. a.