(1.) The petitioners in this Review Petition are the respondents in M.A.C.A. No. 850/2016, an appeal filed under Sec. 173 of the Motor Vehicles Act, 1989 by the New India Assurance Company Ltd., the respondent herein, challenging the award passed by the Motor Accidents Claims Tribunal, Perumbavoor dated 31.12.2015 in O.P.(MV)No.1625/2012, a claim petition filed by the respondents herein, under Sec. 166 of the Motor Vehicles Act, claiming a total compensation of 14,80,000.00 for the death of one Ashokan (the husband of the 1st claimant, father of the 2nd and 3rd claimants and son of the 4th claimant), who died in a motor accident occurred on 24.8.2012 at 11.00 AM, involving a lorry bearing registration No.KL-07/G-3967 owned and driven by the 1st and 2nd respondents before the Tribunal and insured with the respondent herein.
(2.) Going by the averments in the Claim Petition, on the date of accident, the deceased who was engaged in the workshop owned by him on the side of MC road at Mannoor, was hit by a lorry bearing registration No.KL-07/G-3967, owned and driven by the 1st and 2nd respondents before the Tribunal and insured with the respondent herein. Due to rash and negligent driving of the lorry, it ran into the workshop, resulting in the death of the deceased, who sustained fatal injuries. The petitioners herein filed claim petition before the Tribunal claiming a total compensation of 14,80,000.00.
(3.) Before the Tribunal Exts.A1 to A7 were marked on the side of the claimants and the widow was examined as PW1. The respondents before the Tribunal have not chosen to adduce any oral or documentary evidence.
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