R M LAKSHMANAN Vs. A P R LOGISTIC

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the Judgment and decree 25.04.2014 made in M.C.O.P.No.1046 of 2011, on the file of the II Additional District Court, Tiruvallur at Poonamallee (Motor Accidents Claims 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/claimants is that on 06.12.2011 at about 3.15 p.m. as the deceased was riding his two wheeler bearing Reg.No.TN 07 P 8166 in the GST road towards Tambaram near Ponnusamy Hotel, the first respondent private bus bearing Reg.No.TN 21 R 2929 came from behind at high speed dashed against the two wheeler, in which the deceased was proceeding, causing fatal injuries to her and due to the same she died on the next day in the Hospital. The negligence of the first respondent vehicle driver alone caused the accident. The deceased was aged 35 years, she was employed as Cashier in a private establishment and earned Rs.14,500/- p.m. The petitioners/claimants, who are the parents of the deceased, are the only legal heirs and they were dependent on the income of the deceased. Thus the petitioners/claimants seeks a sum of Rs.10,00,000/- as compensation from the respondents who are owner and insurer of the offending vehicle.