GEETHA Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The Civil Miscellaneous Appeal on hand is filed against the judgment and decree dated 30.01.2015 passed by the learned Sub- Judge, Sub-Court-cum-Motor Accidents Claims Tribunal, Neyveli in M.C.O.P. No.2 of 2014.

(2.) As per the claim petition, the accident occurred on 27.09.2013 at 20.00 hours between Neyveli Main Bazaar, Vadakathu Village Main Road in Neyveli Block II in front of T.A. Office speed breaker. An FIR was registered in Crime No.532 of 2013 under Section 304(A) of IPC.

(3.) The deceased Sivakumar was riding his vehicle Hero Honda Splendor Plus Motor Cycle bearing Registration No.TN-31-AB- 1941 from Neyveli Main Bazaar to his mother-in-law's house at Vadakathu Village and he sustained injuries in the right and left of his forehead and all over the body and the treatment was taken, however, he died on 02.10.2013, after four days from the date of accident. The first appellant is the wife of the deceased victim and the other appellants are the minor children.