V VINAYAGAM Vs. M VELU

JUDGEMENT

(1.) The appellants/Claimants have filed this appeal against the judgment and decree dated 22.09.2014 made in MACT.O.P.No.768 of 2013 on the file of Motor Accident Claims Tribunal (II additional District Judge) at Poonamallee.

(2.) Heard the learned counsel for the Appellants/Claimants and the learned counsel appearing for the 2nd respondent/Insurance Company.

(3.) For convenience sake, the parties are referred to hereunder according to their litigative status before the Tribunal. It is a fatal case. The case of the Petitioners is that on 03.03.2013, at 8 pm., when the deceased Jayalakshmi was walking near the Kerala Jewellers Shop at Porur, a Motor cycle bearing Registration No.TN 22 BJ 2498 owned by the 1st respondent and insured with the 2nd respondent, came at high speed and dashed against the said Jayalakshmi resulting in fatal injuries to her. She died on the way to hospital. Hence, the petitioners who were the husband and children of the deceased Jayalakshmi have come forward with claim petition seeking compensation of Rs.10,00,000/-.