S MYTHILI Vs. K SURESH AND ANOTHER
LAWS(MAD)-2018-3-497
HIGH COURT OF MADRAS
Decided on March 20,2018

S Mythili Appellant
VERSUS
K Suresh And Another Respondents


Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]


JUDGEMENT

S. Baskaran, J. - (1.)The Appellant/Petitioner has filed this appeal against the judgment and decree dated 28.02.2014 made in M.C.O.P.No. 1032 of 2011 on the file of the Motor Accident Claims Tribunal, II Additional District Judge Court, Triuvallur at Poonamallee.
(2.)For the sake of convenience, the parties are referred to hereunder according to their litigative status before the Tribunal.
(3.)The case of the petitioner is that on 15.10.2011 at about 9.50 hours when the deceased Senthivel was crossing the CTH Road near Ambattur Post Office from North-South, the 1st respondent motor cycle bearing Registration No.TN-20-BP-0205 came at high speed from West-East dashed against the said Senthilvel causing him fatal injuries; resulting in his death. The accident occurred only due to rash and negligent driving of the 1st respondent driver only. Hence, the 1st respondent, the owner and 2nd respondent, the insurer are liable to pay compensation. The deceased was aged 45 years and was working as a Junior Assistant in Government of Tamil Nadu, earning Rs.13,000/- per month. The petitioner is the wife of the deceased and was depending on her husband's income. Hence, the petitioner seeks a sum of Rs.26,00,000/- as compensation from the respondents.


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