SARASWATHY Vs. RAVICHANDRAN

JUDGEMENT

(1.) The petitioners/appellants have filed this appeal against the judgment and decree dated 24.11.2014 made in M.C.O.P.No. 3017 of 2012 on the file of the Motor Accident Claims Tribunal, III Small Causes Court, Chennai.

(2.) For the sake of convenience, the parties are referred to hereunder according to their litigative status before the Tribunal.

(3.) The case of the petitioners is that on 14.04.2012 at about 21.00 hours as the deceased Lakshmanan who is the husband of the 1st petitioner and father of the 2nd and 3rd petitioners herein was walking in Muthuswamy Street near Dental College, Chennai, a car bearing Registration No.TN-02-BQ-0181 belonging to the 1st respondent insured with the 2nd respondent came at high speed in a rash and negligent manner dashed against the deceased causing him fatal injuries, due to which, the deceased subsequently passed away. At the time of accident, the deceased was aged 43 years carrying on business of Commission agent, earning Rs.12,000/- per month. The petitioners are dependents of the deceased, as such, the petitioners seek a sum of Rs.12,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.