AMUTHA Vs. BABU

JUDGEMENT

(1.) The petitioners have filed this appeal against the Judgment and decree dated 08.04.2015 made in MCOP.No.769 of 2013 by Motor Accident Tribunal /Principal District Judge, Puducherry.

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

(3.) The brief facts of the case are that the petitioners are the wife, daughter and sons of the deceased Sandirakesan. On 01.11.2012 at about 6.30p.m at the junction of Mullodai border, Mullodai, Pondicherry, the deceased Sandirakesan was going by walk by crossing west to east, at that time, a vehicle bearing Regn.No.TN-31-AZ-8376 owned by the first respondent and insured with the second respondent, which was driven by its driver at high speed and in a rash and negligent manner dashed against the deceased and he sustained multiple injuries all over his body, due to which, he died subsequently on 07.11.2001. The petitioners state that the rash and negligent driving of the driver of the first respondent's vehicle alone caused the accident. Hence the both the respondents are liable to pay compensation for a sum of Rs.50,00,000/- to the petitioners who have lost the only breadwinner of the family in the above said accident.