MANAGING DIRECTOR Vs. SAMADHANAM

JUDGEMENT

(1.) C.M.A.Nos. 3341 of 2008 and 3342 of 2008 are filed by the Managing Director, Tamil Nadu State Transport Corporation, Villupuram against the orders passed by the District Judge, Motor Accidents Claims Tribunal, Tiruvannamalai in M.C.O.P.Nos. 484 and 907 of 2005, respectively. The claimants in M.C.O.P.No. 484 of 2005 filed the Cross Objection No. 75 of 2009 and the claimant in M.C.O.P.No.907 of 2005 filed the Cross Objection No. 76 of 2009. The claimants filed the above said M.C.O.P.Nos. 484 and 907 of 2005 under Section 166 of the Motor Vehicles Act, 1988 seeking compensation for the death of one pavunammal and for the injury sustained by one Santha respectively in a road accident that took place on 15.03.2005.

(2.) The brief case of the claimants in the above said MCOPs is as follows:

(3.) According to the claimants, the rash and negligent driving of the driver of the lorry bearing Registration No. TMN 7036 belonging to one Gajendran was the cause of the accident, and that since the said lorry was insured with the Oriental Insurance Company Limited, both of them are jointly and severally liable to pay compensation to them.