ANGAMMAL Vs. RAMKUMAR

JUDGEMENT

(1.) The appellants/petitioners have filed this appeal against the order dated 01.08.2015 made in M.C.O.P.No.221 of 2009 on the file of the Motor Accident Claims Tribunal, Principal District Judge, Villupuram.

(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 petitioners is that on 16.05.2008, while the deceased Mayavan was travelling with his co-business man from Vellore to Thirukoilur in Mini door vehicle bearing Registration No.TN-23-L-2515 along with mango fruits as load man, while the vehicle was going between Virudhuvilangeenan and Atthipakkam Village in Thirukoilur Taluk at about 8.30p.m., due to high speed the driver of the mini door vehicle lost control and the vehicle capsized, causing fatal injuries to the said Mayavan, resulting in her death on the spot. The rash and negligent driving by the 1st respondent vehicle driver alone caused the accident. At the time of the accident, the deceased Mayavan was aged 50 years and by doing fruit business and agricultural work was earning Rs.10,000/- per month. The petitioners, who are the wife and children of the deceased were dependents on his income. Due to the demise of Mayavan they have lost the love and affection of the carrying husband and father and also her monitory contribution to the family. Thus, the petitioners sought for a sum of Rs.10,00,000/- as compensation from the respondents.