LAKSHMI Vs. TAMIL NADU WATER AND DRAINAGE

JUDGEMENT

(1.) TBE appellants are the petitioners before the Tribunal, who filed a petition under Section 110-A of the Motor Vehicles Act, 1939 praying to pass an award for Rs. 35,000/- being the compensation amount on account of the death of the son of the petitioners/appellants in a motor vehicle accident on 20-7-1980.

(2.) THE case of the petitioners/appellants before the Tribunal is as follows:On 20-7-1980 at about 1.30 a.m. the driver of the lorry with crane bearing Registration No. MDC 9447 drove the vehicle rashly and negligently and crushed the deceased Perutnal to death on the spot at the G.S.T. Road at Pallavaram and the driver of the vehicle is directly responsible for the accident. The respondent is the owner of the vehicle and hence it is liable to compensation.

(3.) ON the above pleadings, the following two points were framed by the Tribunal for consideration: