RAJENDRAN Vs. K.SAVITHIRI

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed against the award dated 17.06.2013, made in M.C.O.P. No.314 of 2007, on the file of the Sub Court, (Motor Accident Claims Tribunal) Sankari.

(2.) The appellant is the respondent in M.C.O.P. No.314 of 2007, on the file of the Sub Court, (Motor Accident Claims Tribunal) Sankari. The respondents filed the said claim petition, claiming a sum of Rs.6,00,000/- as compensation for the death of one Karuppanna Gounder who died in the accident that took place on 25.11.2006.

(3.) According to the respondents, on the date of accident viz., 25.11.2006, the deceased was riding his Bajaj Motorcycle bearing Registration No.TN-28-V-3322 at Edapaddi-Poolampatti main road, in a slow and cautious manner, while crossing Kannankaadu bus stand, the appellant who is a rider-cum-owner of the Suzuki Motorcycle bearing Registration No.TN-27-W-5407, rode the same in a rash and negligent manner and dashed against the Bajaj Motorcycle, driven by the deceased and caused the accident. In the accident, the deceased succumbed to fatal injuries. The accident has occurred due to rash and negligent driving by the appellant/rider-cum-owner of the Suzuki Motorcycle and hence, the respondents filed the claim petition, claiming compensation against the appellant, as rider-cum-owner of the Suzuki Motorcycle.