PUPPU Vs. A THIRUNAVUKKARASU

JUDGEMENT

(1.) On 1.10.1991 at about 9.45 a.m., the deceased Chitra was riding on her bicycle along with one Selvamani seated on the carrier of the bicycle towards north on the western side of the Trichy-Namakkal Road near Bharathipuram. At that point of time, Ambassador car bearing registration No. TDO 1269, proceeding from south in a rash and negligent manner, dashed against the bicycle. As a result of the impact, Chitra died and Selvamani sustained serious injuries.

(2.) Pappu, the mother of the deceased Chitra along with her two minor sons, the brothers of the deceased filed a claim petition seeking a consolidated sum of Rs. 1,00,000 towards compensation in M.C.O.P. No. 18 of 1992.

(3.) Rajendran alias Murugesan, the husband of the deceased Chitra also filed a petition in M.C.O.P. No. 218 of 1992 claiming a compensation of Rs. 2,00,000 for the death of his wife in the accident.