AARAYEEJOTHI Vs. MANAGER, INDIAN BANKLTD

JUDGEMENT

(1.) The appellants are the claimants in M.C.O.P.No.136 of 2002 on the file of the Chief Judicial Magistrate, Motor Accidents Claims Tribunal, Villupuram. They have filed the above said claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation of Rs.5,00,000/-, for the death of one Annamalai, the husband of the first claimant and father of the second claimant, in a road accident that took place on 18.02.2002.

(2.) The brief case of the appellants is as follows:

(3.) According to the appellants/claimants, the rash and negligent driving of the driver of the tractor bearing Registration No. PY - 01/C.2412 was the cause of the accident and that since the owner of the tractor (second respondent) insured the vehicle with the third respondent, the New India Assurance Company Limited both of them are jointly and severally liable to pay the compensation to them.