K SIVALINGAM Vs. AMSA

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellants/respondents against the Award and Decree, dated 28. 11. 2006, made in M. C. O. P. No. 570 of 2003, on the file of the Motor Accident Claims Tribunal (Chief Small Causes Court), Madras, awarding a compensation of Rs. 1,70,000/- with 7. 5% interest per annum from the date of filing the petition till the date of payment of the compensation.

(2.) AGGRIEVED by the above said award, the appellants/respondents have preferred the above appeal to set aside the order/award.

(3.) THE short facts of the case are as follows: on 24. 08. 2002, at about 8. 00 a. m. when the deceased was riding on his cycle from Maduravoyal Erikkarai to Maduravoyal Rationshop, a two wheeler 'tvs Suzuki', bearing registration No. TN20 H6815, driven in a rash and negligent manner, hit the deceased, as a result of which the deceased sustained fatal injuries and succumbed to the same. The respondents being the owner and insurer respectively, of the offending vehicle, are liable to pay compensation to the petitioners with costs and interests.