JUDGEMENT
N.ANAND VENKATESH,J. -
(1.)All the above appeals have been filed by the claimants against the common award passed by the Motor Accident Claims Tribunal (MACT),
Principal District Court, Tuticorin, made in MCOP Nos.121/2012, 127/2012,
165/2012 and 184/2012 dtd. 15/9/2014 dismissing all the petitions and rejecting the claim made for compensation by the appellants.
(2.)One Rajaiah was travelling in a Maruti Alto Car along with his wife and two children in Madurai - Rajapalayam Main Road on 20/5/2011 at
about 5.00 a.m. and he was travelling from North to south towards
Rajapalayam. The lorry belonging to the first respondent was driven by one
Mani and he was driving the vehicle towards Madurai from South to North.
The case of the claimants is that the lorry was driven in a rash and negligent
manner and there was a head on collision resulting in the entire family losing
their lives.
(3.)The claimants in MCOP No.184/2012 is the father of Rajaiah, who was the Driver of the car. MCOP No.121/2012 and 127/2012 were filed by
the paternal grandfather of the children. MCOP No.165/2012 was filed by the
parents of Wini @ Elizabeth Winfred, W/o.Rajaiah.
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