VADIVEL Vs. RAJAMANICKAM

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed against the order, dtd. 5/7/2013 in M.C.O.P.Nos.201 & 202 of 2012 passed by the learned Motor Accident Claims Tribunal, Subordinate Judge, Vedasanthur.

(2.) It is a case of fatal accident, which took place on 13/11/2011 morning at 09.45 a.m., Vedasandur to Usilampatti Road, V.Ammapatti, near the house of Pazhanisamy, south north road, the 1st claimant Vadivel stopped the two wheeler TVS XL bearing Regn. No.TN-AC-5524 on the left side of the mud road with his wife the deceased Santhana Lakshmi and talked with one knowing person. At that time, a Bolero vehicle bearing Regn. No.TN-45- AZ-9148 belongs to the 1st respondent herein drove its driver with rash and negligent manner and dashed against the 1st claimant vehicle. The 1st claimant and the deceased Santhanalakshmi thrown away. Due to the said accident, the Santhanalakshmi died on the spot and the 1st claimant sustained injuries.

(3.) The husband of the deceased/1st claimant has filed petitions in M.C.O.P. Nos.201 & 202 of 2012 on the file of the learned Motor Accident Claims Tribunal/Subordinate Judge, Vedasanthur, seeking compensation.