SASIKALA Vs. LARSEN AND TOURBO CO LTD

JUDGEMENT

(1.) Calling in question the award dated 28.02.2011 passed in M.C.O.P.No.2221 of 2007 by the Motor Accident Claims Tribunal, Chief Judge, Small Causes Court, Chennai, the present appeal is filed by the appellants.

(2.) The first appellant is the wife of the deceased Krinshnamoorthy and appellants 2 and 3 are minor daughters and fourth appellant is the mother of the deceased.

(3.) It is the case of the appellants, who are the claimants, that on 10.11.1999 at about 9.00 hours when the deceased Krishnamoorthy was riding his bicycle at ECR. Road, near Government High School, Sholinganallur, a lorry bearing registration No.PY-01 M 3439 driven by its driver in a rash and negligent manner dashed against the deceased causing fatal injuries. The first respondent is the owner of the vehicle which caused the accident and the second respondent is the insurance company which insured the said vehicle. In this backdrop, the appellants have claimed compensation to the tune of Rs.10 lakhs.