SELVI Vs. A SARASWATHY

JUDGEMENT

(1.) THE above appeal has been filed by the appellants / claimants, against the award and decree dated 31.01.2006 made in M.A.C.T.O.P.No.1080 of 2002, on the file of the Motor Accidents Claims Tribunal, First Additional District Judge, Salem.

(2.) THE short facts of the case are as follows: On 17.05.2002, the deceased Dhasappan and a few others were travelling in a Mahindra Van bearing Registration No.TN38 B 3845 from Salem to Thittakkudi, when the van was nearing Narasingapuram bridge near Attur Town, the driver of the van had driven the vehicle in a rash and negligent manner and hit against the lorry bearing Registration No.AP 09 T 7541, as a result, Dhasappan expired on the spot. In the said accident, a case had been registered against the driver of the van. THErefore, the claimants have filed a compensation petition against the respondents and claiming a compensation a sum of Rs.10,00,000/- with interest.

(3.) IN the said accident, one Karpagam had filed M.C.O.P.No.1081 of 2002 against the respondents for sustaining injuries . So, the learned Motor Accidents Claims Tribunal had recorded common evidence and passed a common judgment.