NEW INDIA ASSURANCE Vs. SEKAR

JUDGEMENT

(1.) The appeal is heard through video conferencing.

(2.) Challenging the award passed by the Motor Accident Claims Tribunal (Additional Sub Judge), Mayiladuthurai in MCOP No.278 of 2012, dtd. 20/3/2014 directing the appellant to pay and recover the compensation amount from the owner, the present appeal has been filed by the Insurance Company.

(3.) The claimants/respondents 1 and 2 are the parents of the deceased. It is the case of the claimants that on 21/4/2011 at 8.30, the deceased Vimal Raj travelled in a Mahindra Tractor, belonging to the third respondent, to go to a Temple. When the tractor was nearing Aakoor Mukkattai Kandi Kidangu Main Road, the driver of the said Tractor drove the vehicle in a rash and negligent manner, as a result of which, the deceased fell down from the Tractor and sustained head injury. Immediately, he was taken to Government Hospital, Mayiladuthruai, but he was declared brought dead.