UNITED INDIA INSURANCE CO LTD Vs. C JEGAJOTHI

JUDGEMENT

(1.) Being aggrieved over the quantum of award passed by the Tribunal, dated 21.03.2017 made in MCOP.No.2092 of 2014 on the file of the Motor Accident Claims Tribunal/III Judge, Small Causes Court, Chennai, the second respondent-Insurance Company filed CMA.No.3021 of 2017 to set aside the award passed by the Tribunal.

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

(3.) The case of the petitioners is that on 06.03.2010 at about 12.00 hours, while the deceased was riding his bicycle along Gangaiamman Koil Street, from East to West, the share auto bearing Registration No.TN-05-S-2261 belonging to the first respondent and insured with the second respondent, came at high speed dashed on the back sided of the bicycle causing fatal injuries to the deceased Chandran. According to the petitioners, the accident occurred only due to the rash and negligent driving by the first respondent owned auto driver. At the time of the accident, the deceased was aged about 50 years and was carrying on business of provisional stores and also PCO booth earning a sum of Rs.14,000/- per month. The petitioners who are the wife and children of the deceased were depending on the income of the deceased. Hence, they seek a sum of Rs.16,00,000/- as compensation from the respondents.