K LAKSHMI Vs. P VELUSAMY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the Judgment and Decree made in M.C.O.P.No.19 of 2009, on the file of the Motor Accident Claims Tribunal (District Judge), Karur, dated 14.06.2012.

(2.) The appellants herein are the claimants; the first respondent is the owner of the offending vehicle, viz. bus and the 2nd respondent is the Insurer of the above said bus in M.C.O.P.No.19 of 2009, on the file of the Motor Accident Claims Tribunal (District Judge), Karur. The claimants filed a claim petition, claiming a sum of Rs.3,00,000/-, towards compensation, for the death of Karuppana Gounder, who drove his TVS 50 Moped Vehicle, bearing Registration No.TN-47-E-6231, on 11.12.2008, at about 2.45 p.m., while he had ridden the said two wheeler, from North to South on his left side in Aravakurichi Santhapettai to Pudhuvadi Road and at that time, the SKT Bus, bearing Registration No.TN-33-AY-7686, came from south to north, in a rash and negligent manner, dashed against the said Karuppanna Gounder and as a result of the which, the deceased sustained multiple grievous injuries and he died on the way to Hospital.

(3.) The first appellant is the wife of the deceased, aged about 57 years; the 2nd and 3rd appellants are the sons of the deceased respectively, aged about 42 years and 50 years respectively and the 4th appellant is the daughter of the deceased, aged about 38 years and they are impleaded, as parties to the claim petition. Since the appellants are the L.Rs., of the deceased and dependents on the deceased, they are entitled to claim compensation.