M. THIAGARAJAN Vs. M.K. SHANTHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimants / appellants against the Judgment and decreetal order made in MCOP. No. 3337 of 2013 dtd. 27/10/2014 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 M/s. R. Vijayakamala, 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. 3337 of 2013 on the file of the learned Chief Motor Accident Claims Tribunal (I Court of Small Causes), Chennai, claiming compensation of Rs.16,00,000.00 for the death of Manjula in a road traffic accident which took place on 18/7/2011 at about 13.00 hours, while she was pedestrian in Pedestrian path of Ennore Express Road from West to East direction near Thiyagarajapuram 8th Street, at that time, the motor cycle bearing registration No. TN-18-F-6192 came from North to South direction was ridden by its rider in a rash and negligent manner and hit the Pedestrian Manjula and the victim / deceased sustained grievous injuries and she died on 19/7/2011 in the Government General Hospital, Chennai.