N VIJAYALAKSHMI Vs. R V N KANNAN

JUDGEMENT

(1.) The Appellants are the claimants and filed this Civil Miscellaneous Appeal challenging the order and decree in M.C.O.P.No.1537 of 2012, dated 31.10.2014 on the file of the learned Motor Accident Claims Tribunal, Chief Judge, Small Causes Court, Chennai.

(2.) The brief facts of the case is that the appellants are the wife and parents of the deceased P.Nageshvara Rao. On 05.01.2012 at about 09:05 Hrs., while the deceased P.Nageshwara Rao was carefully riding a motor cycle bearing Registration No.TN-01-AZ-3967 along the Pattravakkam Main Road, from East to West direction, at that time a Lorry Bearing Registration No.TN-64-B-0689 was coming from the same direction driven by its driver in a very rash and negligent manner and dashed against the deceased motor cycle and caused fatal injuries. The said vehicle was insured with the 2nd Respondent. Hence, the claimants sought for Rs.25,00,000/- as compensation for the death of P.Nageshvara Rao in M.C.O.P.No.1537 of 2012.

(3.) The 2nd respondent Insurance Company appeared through their Counsel and filed Counter Statement by denying the allegations made in the claim petition and the claimants are put to strict proof of each and everyone of the same.