ORIENTAL INSURANCE CO. LTD. Vs. THANGALAKSHMI

JUDGEMENT

(1.) This petition has been filed against the award made in M.C.O.P.No. 187 of 2008 dated 09.09.2009, on the file of the Motor Accident Claims Tribunal cum Principal District Judge, Theni.

(2.) The case of the claimants before the Tribunal:- The deceased was a pillion rider in the two wheeler bearing Registration No.TN-W-0051, which was driven by the first respondent on 24.10.2008, in a rash and negligent manner, caused accident by hitting against a coconut tree. The deceased sustained injuries which were fatal and died due to the injuries at about 11.00 a.m in Government Medical College Hospital ,Theni.

(3.) He was aged about 33 years at the time of accident and was working as a Senior Technician in High Tech Engineers Private Limited at Nashik and was earning a sum of Rs.22,000/- per month.