MADHESH Vs. MURUGAN

JUDGEMENT

(1.) The petitioners/appellants have filed this appeal against the judgment and decree dated 16.06.2017 made in M.C.O.P.No.2603 of 2015 on the file of the Motor Accident Claims Tribunal, III Additional District Judge, Salem.

(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 petitioner is that on 23.10.2015 at about 14.15 p.m as the deceased Alamelu was walking on the road near Jayam Doll Mill in Dharmapuri to Salem Main Road, the driver of the 1st respondent car bearing Registration No.TN-25-F-8332 came at high speed dashed against the deceased resulting in her suffering fatal injuries, resulting in her death on the way to hospital. The accident occurred only due to rash and negligent driving of the 1st respondent car driver. At the time of the accident, the deceased was aged 51 years and by working as coolie was earning Rs.10,000/- per month. The petitioners are husband and children of the deceased. Hence, the petitioners seek a sum of Rs.10,000/- as compensation from the respondents who are the owner and insurer of the vehicle.