KALAIYARASI Vs. A. VELANKANNI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimants / appellants against the Judgment and decreetal order made in MCOP.No.944 of 2011 dated 17.02.2015 by the learned Chief Motor Accident Claims Tribunal (I Court of Small Causes), Chennai.

(2.) I heard Mr.T.G.Ravichandran, learned counsel for the appellants and Mr.S.Vadivel, learned counsel for the 2nd respondent and perused the entire materials available on record.

(3.) The appellants herein / claimants filed a claim petition in MCOP.No.944 of 2011 on the file of the learned Chief Motor Accident Claims Tribunal (I Court of Small Causes), Chennai, claiming compensation of Rs. 24,60,000.00 for the death of Vikram in a road traffic accident which took place on 26.04.2010 at about 23.55 hours, while he was riding the motor cycle bearing registration No.TN-04-B- 0013 from North to South in the left side of Lingu Chetty Street, at that time, the Motor cycle bearing registration No.TN-04-AA-4762 came from Mannady Street from West to East direction was ridden by its rider in a rash and negligent manner and hit the motor cycle bearing registration No.TN-04-B-0013 and the victim / deceased sustained grievous injuries and he died on 28.04.2010 in the Government Stanley Hospital, Chennai.