REGIONAL MANAGER Vs. ASAR

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the Fair and Decreetal order dated 26.11.2015 made in MCOP.No.1120 of 2014 on the file of the Motor Accident Claims Tribunal/Principal District Judge, Cuddalore.

(2.) For sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.

(3.) The case of the petitioners is that the deceased Valli aged about 17 years, while proceeding as a pillion rider of the motor cycle bearing Registration No.TN-21-AD-1222, in Nellukara Street, Kancheepuram, at 20.00 hours on 17.12.2013, met with accident caused by the respondent corporation bus bearing Registration No.AP-29-Z-0127, driven by its driver at high speed in a rash and negligent manner and dashed against the motor cycle, in which the deceased was travelling. Due to the impact, the deceased fell down and suffered fatal injuries and died on the spot. The accident took place only due to the negligence on the part of the respondent corporation bus driver. The deceased was aged about 17 years and she was earning a sum of Rs.10,000/- per month, as she was working as housemaid. Hence, the petitioner, who are the parents of the deceased seeks compensation of Rs.15,00,000/- from the respondent. Hence, the petition.