SARASWATHY Vs. SANKAR

JUDGEMENT

(1.) The appellants are the claimants in M.C.O.P.No.661 of 2007, on the file of the Motor Accidents Claims Tribunal, Fast Tract Court No.1, Coimbatore. They have filed the above claim petition seeking compensation of Rs.15,00,000/-, for the death of one Aruchamy, in a road accident that took place on 08.03.2007.

(2.) The case of the appellants/claimants is as follows:

(3.) The driver of the offending vehicle is arrayed as a first respondent. While, the owner of the vehicle is the second respondent and the Insurance Company is the third respondent. While, the fourth respondent is the Insurance Company of the vehicle driven by the said Aruchamy.