LAKSHMI Vs. MANI KUMAR REDDY

JUDGEMENT

(1.) The appellants/petitioners have filed this appeal against the judgment and decree dated 22.07.2010 made in M.C.O.P.No.788 of 2006 on the file of the Motor Accident Claims Tribunal, III Small Causes Court Judge, Chennai.

(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 03.11.2005 at about 11 hours, while the deceased was riding his motor cycle bearing Registration No.TN-22-AB-5458 towards Kovalam in the East Cost Road opposite to the Gem Company, the 1st respondent van bearing Registration No.TN-39-C-2229 came at high speed, driven in a rash and negligent manner and without any warning, suddenly turned and dashed against the motor cycle, in which the deceased was proceeding causing him fatal injuries, resulting in his death, subsequently in the hospital. The accident occurred only due to negligence of the 1st respondent vehicle driver. The deceased was aged 38 years and by working as plumber was earning Rs.8,000/- per month. The petitioners who are the wife, children and parents of the deceased were depending on his income. Thus, the petitioners sought for a sum of Rs.8,00,000/- as compensation from the respondents.