NATARAJAN Vs. SRINIVASAN

JUDGEMENT

(1.) The above Civil Revision Petition has been filed invoking the jurisdiction of this Court under Article 227 of the Constitution of India to set aside the order passed by the learned Judge, Fast Track Court No.II, Motor Accident Claims Tribunal, Tindivanam in M.C.O.P.No.463 of 2003 wherein the learned Judge has dismissed the claim petition filed by the petitioners herein claiming compensation for the death of one Harikrishnan, who is the son of the petitioners 1 and 2 and brother of the petitioners 3 to 5.

(2.) The revision petitioners have claimed a sum of Rs. 10,00,000/- as compensation for the death of the said Hari Krishnan in a road traffic accident involving the Motor Cycle belonging to the 1st respondent which is insured with the 2nd respondent.

(3.) It was their case that the accident had occurred only on account of negligence of the driver of the motor cycle and therefore, the respondents herein are liable to compensate them for the death of the said Harikrishnan. It was the further case that the deceased Hari Krishnan was a commission agent for Oil seeds and was earning a monthly income of over Rs. 5,000/-.