PALANIAMMAL Vs. K S CHIDAMBARAM

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the Judgment and decree dated 18.07.2014 made in MCOP.No.755 of 2013 on the file of the Motor Accident Claims Tribunal/II Additional District Court, Thiruvallur at Poonamallee.

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

(3.) The case of the petitioners is that on 16.06.2013 at about 9.30 p.m., when the deceased Arunkumar was travelling as a pillion rider in a motor cycle bearing Registration No.TN-18-K-8535, in Poonamallee bye pass Road, near the junction of Parivakkam, just opposite to Sri Bhavan Hotel, due to the negligent driving of the motor cycle by the rider, dashed against the stationary car and then hit the center median resulting death of Arunkumar. The accident occurred only due to the rash and negligent driving of the first respondent motor cycle resulting in death of the said Arunkumar. The above said motor cycle belongs to the first respondent and the same is insured with the second respondent. The petitioners who are the parents of the deceased have come forward with the petition seeking compensation of Rs.20,00,000/-.