G TOMAS ICCAC BENJAMIN Vs. SIVAPRIYA

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the Judgment and decree dated 12.04.2013 made in MCOP.No.3844 of 2009 on the file of the Motor Accident Claims Tribunal/Chief Judge, Small Causes Court.

(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 on 20.04.2009 at about 16.00 hours, while the deceased was standing on the Road near Pondicherry University, Subramaniya Bharathiar Gents Hostel to cross the road, the driver of the first respondent bus bearing Registration No.PY-01-S-6399 came at high speed in a rash and negligent manner in the reverse direction and dashed against the deceased resulting in her death. The petitioners states that the negligent driving of the first respondent's bus driver alone is responsible for the accident. Further, the petitioners states that the deceased was working as Assistant Professor in Department of Food Science Nutrition, Pondicherry University and earning a sum of Rs.32,624/- per month. She was aged about 26 years at the time of accident. Thus, the petitioners, who are the parents and sister of the deceased claims a compensation of Rs.30,00,000/- from the respondents, who are the owner and insurer of the offending vehicle involved in the accident.