P MUTHAMIL Vs. S SUDHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the dependants of one Dr.M.Pasupathy, aged about 44 years, Orthopaedic Surgeon, working as Assistant Professor(Ortho) in Government Mohan Kumaramangalam Medical College Hospital, earning about Rs. 25,940/-, who died in the accident, which occurred on 15.09.2006, when he was driving his Santro car, which was dashed by a lorry belonging to the 1st respondent and insured with the 2nd respondent Insurance Company.

(2.) Heard Mr.P.Jagadeesan, learned counsel for the appellants and Mr.T. Ravichandran, learned counsel for the 2nd respondent.

(3.) The Insurance Company has not come before this Court challenging the negligence aspect and only the claimants have come before this Court challenging the quantum. Therefore, the question of going into the aspect of negligence does not arise.