G VIJAYA Vs. MERCURY CAR RENTALS LTD

JUDGEMENT

(1.) The Petitioner/Claimant has filed this appeal against the order dated 18.12.2007 made in M.C.O.P.No.3642 of 2003 on the file of the Motor Accident Claims Tribunal, IV Judge, Court of Small Causes, 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 petitioner/claimant is that on 24.11.2002 at about 6.00 hours, while the deceased was walking near the junction of Prince Street in G.S.T. Road, in Meenambakkam, Chennai, the car bearing Registration No.TN-22-M-6012 came at high speed dashed against the deceased person, causing her fatal injuries, resulting in her death on the spot. The accident occurred due to rash and negligent driving of the 1st respondent car driver. The deceased was aged 53 years and she was employed as senior sweeper in MetropolitanTransport Corporation Limited, earning a sum of Rs.6,104/- per month. The petitioner/claimant, who is the daughter of the deceased was dependent on the earnings of her deceased mother. Thus, the petitioner/claimant sought for a sum of Rs.9,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.