MARIAMMAL Vs. M. RAMASUBRAMANIAM

JUDGEMENT

(1.) THE claimants in M.C.O.P. No. 190 of 1992 on the file of the Motor Accidents Claims Tribunal (Sub Court, Sivagangai) are the appellants. The respondent No. 1 herein is the owner of the vehicle and the respondent No. 2 is the insurer of the vehicle.

(2.) THE Claims Tribunal dismissed the claim petition by its judgment and decree dated 14.2.1994. Being aggrieved, the present appeal has been preferred by the claimants.

(3.) THE claimants mainly pleaded that the car belonged to the respondent No. 2, was driven rashly and negligently by its driver and has caused the death of the deceased Vaikulam. There is no dispute that the claimants are the dependants, class I legal heirs of the deceased. A case was registered in Crime No. 29 of 1992 of Manamadurai Police Station for the rash and negligent driving of the said car. The further plea of the claimants is that the deceased was earning Rs. 1,500 per month and he was spending the entire income for the family of the claimants and that they are entitled to a total compensation of Rs. 3,00,000.