SHANTHI Vs. VEDHA

JUDGEMENT

(1.) The above Civil Miscellaneous Appeals are filed against the Judgment and Decree made in M.C.O.P.No.433, 430, 432 of 2004 dated 31.05.2011, on the file of Motor Accidents Claims Tribunal, Chief Judicial Magistrate, Thiruvannamalai.

(2.) For the sake of convenience, the parties are referred to hereunder according to their litigative status before the Tribunal. The case of the Petitioners is that on 07.11.2003 around 6.15 a.m., at Thiruvannamalai-Chengam Road, in between Erayur and Uchimalaikupam, while the petitioners were travelling in a Maxicab bearing Reg.No.KA-04-MA-2332, the lorry bearing Reg.No.TAX-9392 driven by its driver in a rash and negligent manner came at high speed, dashed against the said Maxicab, due to which, the petitioners sustained grievous injuries. The Petitioners claimed that due to the injuries sustained by them in the accident, they are suffering from permanent disability and sought compensation of Rs.5,00,000/- each.

(3.) The Petitioner in M.C.O.P.No.433 of 2004 contends that she was aged 20 years at the time of accident and by working as Cooly in the 2nd respondent-Spinning Mill, she was earning Rs.3000/- per month.