TMT MYILATHAL Vs. PAPPUSAMY

JUDGEMENT

(1.) These two Civil Miscellaneous Appeal are filed under Section 173 of Motor Vehicles Act, 1988, against the award of the Motor Accident Claims Tribunal, Coimbatore.

(2.) The facts of the case leading to the claimants is as below:- On 26.08.2008, Thiru.Ayyasamy (deceased) was riding his TVS-50 moped alone in Palaghat Road, near Thalakkottaparai, a Tractor with trailer carrying electrical pole in the trailer rash and negligently driven by his driver dashed the moped while suddenly turned to right. The electrical pole in the trailer hit the moped and Thiru.Ayyasamy who sustained injury, died in the hospital.

(3.) A claim petition for Rs.5,00,000/- was filed by the wife and children of Thiru.Ayyasamy.