ABT MARUTI LTD. Vs. G. RATHINASABAPATHY

JUDGEMENT

(1.) This appeal has been filed challenging the award passed by the Motor Accident Claims Tribunal (Principal District Judge), Karur, made in MCOP No.298 of 2012, dtd. 29/2/2016

(2.) The short facts of the case is that the deceased Seenivasan was working as a Sales Representative in the appellant ABT Maruti Company, Karur. On 8/9/2021, he was entrusted the job of producing an unregistered Maruthi Swfit Dzire Car bearing Trade Certificate No.TN-47-TCR/W25/2011 before the Regional Transport Office, Karur, for registration. At about 11.00 am, when he was nearing Vengakalpatti bridge, which was under construction, on Karur-Trichy near bypass road, he dashed on the centre median, as a result of which, the Car turned turtle and the deceased Seenivasan sustained head injury. Immediately, he was rushed to Amaravathi Hospital, Karur and after taking first aid, he was taken to Coimbatore for further treatment. However, he died on the way to the hospital. The father of the deceased filed a claim petition seeking compensation of Rs.30,00,000.00 for the death of his son.

(3.) The claimant has stated that the deceased was 26 years at the time of accident and he was working as Sales Representative in ABT Maruti, Karur, thereby he was earning Rs.10,000.00 per month.