SELVAMANI Vs. ANUSHYA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the Judgment and Decree dated 06.10.2016 made in M.C.O.P.No.329 of 2014, on the file of the Motor Accidents Claims Tribunal, Principal Sub Court, Kumbakonam.

(2.) The appellants are the claimants in M.C.O.P.No.329 of 2014, on the file of the Motor Accidents Claims Tribunal, Principal Sub Court, Kumbakonam, filed under Section 166 of the Motor Vehicles Act, 1998, claiming compensation of Rs.30,0,000/- together with 24% interests and costs for the death of Deviha, wife of the first claimant, who died in a fatal accident held on 25.07.2014, at about 8.30 p.m., due to rash and negligent driving of the minibus, bearing Registration No.TN-68-D-2145, driven by its driver, owned by the first respondent and insured with the 2nd respondent, dashed behind the TVS Super XL, two wheeler, bearing Registration No.TN-68-F-0246 in which, the deceased travelled as pillion rider, driven by the first claimant and owned by the 3rd respondent on the date of accident.

(3.) The owner of the said mini bus / first respondent, was set ex- parte before the Tribunal. The 2nd and 3rd respondent contest the said claim by filing counter statement.