RELIANCE GENERAL INSURANCE CO. LTD. Vs. S.VASANTHI

JUDGEMENT

(1.) In the accident, which occurred on 19.01.2012, about 15.30 hours, between a motorcycle bearing Registration No. TN-02 AQ- 9992 and a car bearing Registration No. TN-22 BX-2077, the motorcyclist, Srinivasan, stated to be aged 45 years, a lathe operator, and Prem Anand, pillion rider aged about 42 years, Proprietor of Dynamic Engineering Works, and buyer and seller of industrial machines, Chennai, died. A case in Crime No.123/AM2/2012 has been registered on the file of Inspector of Police, A2 Adyar Traffic Investigation Police Station, Chennai, against the driver of the car.

(2.) Contending inter alia that the accident occurred due to the rash and negligent driving of the car bearing Registration No.TN-22 BX-2077, insured with Reliance General Insurance Co. Ltd, and on account of sudden death of the breadwinner, his family was put to irreparable loss, wife and minor son of deceased Srinivasan, filed MCOP No.1216 of 2012 on the file of Motor Accident Claims Tribunal (II Court of Small Causes), Chennai, claiming compensation of Rs. 15,00,000.00 under various heads.

(3.) Legal representatives of Prem Anand, namely, wife, two minor children and parents, filed MCOP No.1400/2012 on the file of the same Tribunal, claiming a compensation of Rs. 1,50,00,000.00 for the death of their breadwinner.