NEW INDIA ASSURANCE CO LTD , MUMBAI Vs. LAKSHMI

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the Judgment and decree passed in M.C.O.P.No.12 of 2014 on 20.01.2016 on the file of the Motor Accident Claims Tribunal (Special District Judge) at Krishnagiri District.

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

(3.) The case of the petitioner is that on 23.10.2013 the deceased Suresh and his relative Chakkravarthi were going in a car bearing Regn.No.TN-24-U-7078 and at that time, a Multi Axle Goods vehicle bearing Regn.No.TN-20-BS-1535 belonging to the first respondent and insured with the second respondent stopped suddenly without any signal and due to the impact, the car in which the deceased Suresh was travelling dashed against the back side of the first respondent's Goods vehicle, resulting in the death of the deceased. The petitioners state that the case was registered against the driver of the Multi Axle Goods vehicle bearing Regn.NoTN-20-BS-1535. At the time of accident, the deceased Suresh was aged 23 years and was earning Rs.10,000/- per month by doing Carpenter work. The petitioners seek compensation for a sum of Rs.15,00,000/- from the owner and insurer of the offending vehicle, who are the respondent herein.