RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. ATHILAKSHMI @ RAJALAKSHMI

JUDGEMENT

(1.) Aggrieved over the finding of the Tribunal, dated 08.06.2015 made in MCOP.No.577 of 2012 on the file of the Motor Accident Claims Tribunal/III Additional District Judge, Poonamallee at Thiruvallur, the second respondent/Insurance Company has come forward with this present appeal seeking to set aside the award passed by the Tribunal.

(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 31.03.2012 at about 1.30 a.m., while the deceased Mohan was travelling as passenger in a Car bearing Registration No.TN-09-AS-7065, from Vellore to Chennai, coming near SIPCOT in GWT Road, Irungattukottai, a unknown lorry came at high speed, dashed against the car in which the deceased was travelling causing him multiple grievous injuries resulting in his death. The accident occurred only due to rash and negligent driving by the driver of the said unknown loryry. The respondents are the owner and insurer of the car in which the deceased was travelling as passenger. At the time of the accident, the deceased was aged about 40 years and doing car dealer business earning a sum of Rs.20,000/- per month. The petitioners, who are the wife and children of the deceased were depending on his income. Hence, the petitioners seek a sum of Rs.15,00,000/- as compensation from the respondents.