N. VASANTHAKUMARI Vs. BALRAJ

JUDGEMENT

(1.) This appeal has been filed challenging the award passed by the Motor Accident Claims Tribunal (Principal District Court), Karur, in MCOP No.575 of 2011, dated 01.06.2015.

(2.) The brief facts of the case is that on 09.07.2011 at about 11.00 pm, the deceased Nagaraj was walking in front of Aravind Petrol Bunk on Thirumanilaiyur-Karur main road, at that time, the Lorry TN-47-P-5862 came in a rash and negligent manner and dashed on Nagaraj from behind. In that process, he died on the spot. The legal heirs of the deceased Nagaraj filed claim petition seeking compensation of Rs.35,00,000/- on the ground that the offending vehicle caused the accident.

(3.) The claimants have stated that the deceased was 40 years at the time of accident and he was working as Poultry Manager in Sri Venkateswara Poultry Farm, Namakkal, thereby he was earning Rs.13,000/- per month. It is alleged that the said Nagaraj died only due to the negligence of the driver of the offending vehicle.