PUSHPA Vs. M.SHANTHI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed challenging the order of dismissal dated 14.12.2015 made in M.C.O.P.No.100 of 2013 on the file of Motor Accident Claims Tribunal, I Additional District and Sessions Court, Vellore.

(2.) The appellants are claimants in M.C.O.P.No.100 of 2013 on the file of Motor Accident Claims Tribunal, I Additional District and Sessions Court, Vellore. The appellants filed the said claim petition claiming a sum of Rs.10,00,000/- as compensation for the death of their son viz., Venkatesan, who died in the accident that took place on 22.03.2013.

(3.) According to the appellants, on the date of accident i.e., on 22.03.2013 at about 19.30 hours, while the deceased Venkatesan was driving his motorcycle from Chennai to Bangalore National Highways near Puduvasoor, K.G.N.Kalyanamandapam, the driver, who drove the lorry in a rash and negligent manner, suddenly stopped the lorry and the deceased, who came backside of the lorry, hit the lorry and died on the spot. The accident has occurred due to negligence on the part of the driver of the lorry. Therefore, the appellants have filed the claim petition claiming compensation.