M BHARATHI Vs. P RAVIKUMAR

JUDGEMENT

(1.) The Petitioners/Claimants have filed this appeal against the order dated 04.02.2014 made in M.C.O.P.No.4255 of 2011 on the file of the Motor Accident Claims Tribunal, V Small Causes Court at Chennai.

(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 petitioners is that on 28.05.2011 at about 10.30 hours, while the deceased was attending to his traffic control work near the Harbour opposite to CCTL, a Lorry bearing Registration No.TN-21-AX-4818 came at high speed dashed against the deceased causing fatal injuries, resulting in his death in the hospital. The accident occurred due to negligence of the 1st respondent lorry driver only. The petitioners who are the wife, children and mother of the deceased were dependents on the income of the deceased at the time of the accident. The deceased was aged 48 years and by working as security was earning Rs.12,900/- per month. Thus, the petitioners sought for a sum of Rs.18,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.