PARAMESWARI Vs. MIDAS GOLDEN DISTILLERIES PVT LTD

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal dated 10.10.2014 made in MCOP.Nos.3214 and 3215 of 2010, on the file of the Motor Accident Claims Tribunal/II Judge, Small Causes Court, Chennai, the petitioners/claimants has come forward this present appeals [CMA.No.318/2018 and CMA.No.319 of 2018] seeking enhancement of award amount.

(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 10.08.2010 at about 8.45 hours, while the petitioner Pasupathy in MCOP.No.3215 of 2010 was proceeding in his two wheeler bearing Registration No.TN-22-AU-0425, along with his wife Parameswari, the petitioner in MCOP.No.3214 of 2010, as pillion rider, in Anna Salai Vijayaraghavachari Road Junction, Chennai, from West to East direction, a car bearing Registration No.TN-22-BT-7195, came at high speed driven in a rash and negligent manner and dashed against the two wheeler in which both the petitioners were travelling and as a result of which, the petitioners fall down suffered grievous injuries all over the body. The occurrence took place only due to the rash and negligent driving by the driver of the car belonging to the first respondent, which was insured with the second respondent.