MUNIAMMAL Vs. L. RAMESH

JUDGEMENT

(1.) The appellant is the claimant in M.C.O.P.No.469 of 2009 on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court-I, Poonamallee. She filed the above claim petition under Sec. 166 of the Motor Vehicles Act, 1988 and Rule 3 of M.A.C.T. Rules 1989, seeking compensation of Rs.10,00,000.00for the death of one Anandan, who died in a road accident that took place on 21/10/2007.

(2.) The brief case of the appellant/claimant is as follows:

(3.) According to the appellant/claimant, the rash and negligent driving of the driver of the lorry bearing Registration No.TN 21 M 0492 belonging to the first respondent was the cause of the accident and that since the first respondent has insured his lorry with the second respondent, both of them are jointly and severally liable to pay compensation to her.