April 30, 2019:
On Tuesday, the families of Canadians killed in the Ethiopian Airlines crash last month have launched a lawsuit against plane-maker Boeing.
Lawyers in Chicago and San Francisco have filed the suit on behalf of a Brampton, Ont., family who lost six members and a Hamilton-based man who lost his wife and three young children.
All 157 people aboard Ethiopian Airlines Flight 302 were killed when the Boeing 737 Max 8 aircraft en route from Addis Ababa to Nairobi crashed on March 10.
Lawyers for the families behind the lawsuit allege Boeing was blinded by greed as it rushed its 737 Max 8 jets to market, claiming the company put profits over safety.
The families have also filed a claim against the U.S. Federal Aviation Administration, alleging the regulator enabled the plane's rush to market.
The allegations have not been proven in court. These are the latest among numerous lawsuits filed on behalf of dozens of crash victims.
News from the Canadian victims' families comes on the same day that Boeing CEO Dennis Muilenburg tried to bolster shareholder confidence in the company on Monday in his first general meeting since two fatal crashes of the 737 Max triggered the jet's grounding and subsequent investigations.
Battling the biggest crisis of his tenure, Muilenburg said the company was making steady progress toward getting approval for new software as questions linger over the safety of its fastest-selling airplane.
Family and friends of 24-year-old American Samya Stumo, another one of the victims of the Ethiopian Airlines crash, held a silent protest outside the meeting site in a cold and rainy Chicago.
That crash, which killed all on board when it plunged to the ground shortly after takeoff, came five months after a similar Lion Air nose-dive that killed all 189 passengers and crew.
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