S PARWATI Vs. A GUNASEKARAN

JUDGEMENT

(1.) The Petitioners/Claimants have filed this appeal against the judgment and decree dated 14.10.2014 made in M.C.O.P.No.1836 of 2012 on the file of the Motor Accident Claims Tribunal, II Small Causes Court, 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 05.02.2012 at about 1.00 hour, while the deceased was walking on the left side of the G.S.T Road, near Keezhakaranai bus stop, the 1st respondent vehicle bearing Registration No.TN-22-L-0567 came at high speed dashed against the deceased, resulting in his death. The accident occurred due to rash and negligent driving by the 1st respondent vehicle driver. The deceased was aged 20 years and by working as a coolie was earning Rs.9,000/- per month. The petitioners, who are the parents of the deceased were dependent on the earning of the deceased son. Due to sudden demise of their son, the petitioners are suffering due to loss of income. Thus, the petitioners seek a sum of Rs.10,00,000/- as compensation from the respondents.