PARVATHAM Vs. P.RAMAMOORTHY

JUDGEMENT

(1.) The matter is heard through "Video-Conferencing".

(2.) The appellants are claimants in M.C.O.P.No.111 of 2004 on the file of Motor Accident Claims Tribunal, Additional District and Sessions Court, Fast Track Court No.III, Dharapuram, Erode District. They filed the said claim petition claiming a sum of Rs.5,00,000/- as compensation for the death of one Lakshmanasamy, who died in the accident that took place on 20.05.2001.

(3.) According to the appellants, on the date of accident, i.e., on 20.05.2001 at about 10.00 p.m., while the deceased Lakshmanasamy was proceeding in a TVS-50 near Mettusalai, Venkipalayam from North to South direction at the extreme left side from Dharapuram to Tirupur main road, the car, which came from the opposite direction, belonging to the 2nd respondent driven by the 1st respondent in a rash and negligent manner, dashed against the deceased and caused the accident. In the accident, the deceased sustained grievous injuries and died in the hospital after two days. Therefore, the appellants filed the above claim petition claiming compensation against the respondents.